(1.) With the consent of the parties, the matter is finally heard.
(2.) The instant writ petition under Article 226/227 of the Constitution of India claims following reliefs:-
(3.) The brief facts leading to filing of the present 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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