(1.) HEARD learned counsel for respective parties.
(2.) RULE. By consent, Rule made returnable forthwith and the petition is take up for hearing.
(3.) THIS petition challenges the order passed by the Collector, Latur in Dis-Qualification Application No. 1 of 2007 dated 17/3/2007.
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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