(1.) Rule.
(2.) Rule is made returnable forthwith by consent of parties. Service on respondent no. 2 is dispensed with.
(3.) Respondent no. 1 herein filed a suit titled as :- (quoted from page 8 of the Paper-book of Writ Petition).
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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