(1.) The matter came up for hearing.
(2.) Heard Mr. K. Khan, learned counsel appearing on behalf of the petitioner as well as Mr. K. Paul, learned CGC appearing on behalf of the respondent/Union of India.
(3.) The brief fact of the petitioner's case in a nutshell is that:
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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