(1.) Heard Mr. Badar, learned counsel for the petitioner and Mr. Doifode, learned A. P. P. for the respondents.
(2.) Rule. Heard forthwith by consent of the parties.
(3.) Mr. Doifode, learned A. P.P. waives notice on behalf of the respondents.
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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