(1.) By consent of the parties the appeal and the application are taken up for hearing together.
(2.) We have heard Mr. Ray, learned Advocate for the appellant and Mrs. De, learned Advocate, for the State respondents.
(3.) The appeal and the writ petition are taken up for disposal.
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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