(1.) Rule. Rule made returnable forthwith.
(2.) This petition is filed with following substantive prayer:-
(3.) Learned counsel appearing for the Petitioner has tendered across the bar memorandum of understanding/consent terms. The same is taken on record and marked as "X" for identification.
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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