(1.) Heard learned counsel for the petitioners and learned counsel for the respondent.
(2.) Rule.
(3.) Rule returnable forthwith with the consent of both parties and the petition is heard finally.
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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