(1.) This writ petition has been filed for following substantive reliefs:-
(2.) Heard learned counsel for the parties.
(3.) The case as it comes out from the pleadings is that:-
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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