(1.) Rule. Rule made returnable forthwith and heard finally with the consent of learned counsel appearing for the parties.
(2.) This petition is filed with following substantive prayer :-
(3.) Background facts for filing the writ petition 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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