(1.) Heard learned counsels for the petitioners and respondents.
(2.) Rule.
(3.) Rule is made returnable forthwith with the consent of 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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