(1.) RULE. Rule is made returnable forthwith.
(2.) PETITION is heard by consent.
(3.) HEARD both learned Advocates. Perused the record annexed to the petition, and copy of the order passed by Additional Director Panchayats -1, passed on 10. 3. 2008.
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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