(1.) Rule.
(2.) Rule heard forthwith by consent of parties.
(3.) A preliminary objection was raised by the learned Counsel for the respondents that regular remedy of revision available to the petitioner was not resorted to, and therefore this petition should not be entertained.
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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