(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) Rule.
(3.) Rule is made returnable forthwith with the consent of learned counsel for both the parties and the petition is taken up for final hearing.
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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