(1.) Rule made returnable forthwith.
(2.) Heard finally by consent.
(3.) By this revision application, the legality and the correctness of the order dated 6.4.2017, passed on objection application (Exh.36) filed by the applicant-judgment debtor has been questioned.
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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