(1.) THE petition has been filed for grant of the following substantive reliefs vide para 7(a) and (b):
(2.) IN reply, on behalf of respondents No. 1 to 3, the following stand has been taken vide paras 3 and 6(v): Whether reporters of Local Papers may be allowed to see the judgment? No.
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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