(1.) Both these petitions can be disposed of by common judgment as same points are involved in both the petitions.
(2.) Heard learned advocates for the respective parties.
(3.) RULE. Rule made returnable forthwith.
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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