(1.) Heard learned counsel for the petitioners, learned counsel for respondent No.1, learned counsel for respondent No.34 and respondent No.32 in person.
(2.) Rule.
(3.) Rule is made returnable forthwith with the consent of parties to this petition.
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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