(1.) HEARD on the question of admission.
(2.) ISSUE notice.
(3.) AS the matter is covered by a decision rendered by this Court in the case of Vishnu Mutiya & others Vs. State of M.P. & others [ : 2006 (1) MPLJ 23], the matter is heard finally.
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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