(1.) Rule. Rule made returnable forthwith, with the consent of parties matter is heard finally.
(2.) This application is filed with following substantive prayers:
(3.) The brief facts leading for filing the present application, briefly stated in the memo of application, are as under:
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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