(1.) Rule.
(2.) Rule is made returnable forthwith and is heard by consent.
(3.) In the midst of hearing learned Advocate for the Petitioner has tendered draft of minutes of order. Clause No.2 is not agreed upon by the contesting respondents.
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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