(1.) learned counsel for the petitioner.
(2.) Shri Amitabh Upadhyay, learned counsel for the respondent on advance notice .
(3.) Heard on the question of admission and interim relief. All the writ petitions are having common facts and grounds hence all are heard and decided by common order.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN