(1.) Heard learned counsels for the petitioner and respondents.
(2.) Rule.
(3.) Rule made returnable forthwith with the consent of parties.
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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