(1.) These two petitions raise identical challenge, therefore, they are being disposed of by a common judgment and order.
(2.) Rule, made returnable forthwith by consent of the learned counsel for the parties.
(3.) The issues raised before us are :-
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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