(1.) Rule. Rule is made returnable forthwith and heard finally by consent of parties.
(2.) The petitioner has challenged the Order (Annex. VIII) passed by respondent No. 3.
(3.) Crucial grounds of challenge, amongst various other grounds raised in the petition and orally submitted, are that:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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