(1.) Heard respective Counsel.
(2.) Rule. By consent, Rule made returnable forthwith.
(3.) This petition takes an exception to the judgment and order passed by the learned VI CivilJudge (Junior Division), Aurangabad, below Exhibit 94 in Regular Civil Suit No. 1087 of 2004, dated 15.9.2008.
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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