(1.) On the last date of hearing, Government was asked to take instructions, and petition was to be taken up for final disposal.
(2.) Hence, Rule. Rule is made returnable forthwith.
(3.) Parties agree that reasons can be dispensed with.
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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