(1.) Heard learned counsel for the petitioner and learned counsel for respondent No.2.
(2.) Rule.
(3.) By consent of learned counsel for both the parties, 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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