(1.) Aggrieved against the judgment of the learned Single Judge, the appellant has preferred the present appeal.
(2.) The writ petition was filed claiming the following reliefs:
(3.) The learned Single Judge dismissed the writ petition. It is the aforesaid judgment, which has been impugned in the present intra-court appeal.
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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