(1.) Rule in both applications. Rule is made returnable forthwith and is heard by consent.
(2.) Parties are referred to with reference to their status as in writ petition.
(3.) It is necessary to have a glance at the facts, which are as follows:-
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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