(1.) Heard learned counsel for the petitioner, learned counsel for respondent Nos. 1 & 2 and learned AGP for the State.
(2.) Rule.
(3.) Rule is made returnable forthwith with the consent of learned counsel for both 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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