(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.
(2.) While issuing notice on 10.01.2017, I have noted the submissions of the Petitioner as under:"
(3.) Issue notice to the Respondent returnable on 15.02.2017.
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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