(1.) I.A. No. 5256/2021, an application for urgent hearing is disposed of.
(2.) Heard on the question of admission and interim relief.
(3.) The present petition, under Article 226 of the Constitution of India has been preferred by the petitioner seeking the following reliefs:-
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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