(1.) HEARD the counsel for the parties.
(2.) THE case is being disposed of at this stage.
(3.) THE claim of the petitioner is that the College, in question, was established prior to 1st June, 1992 and thereby the provision of Amended Act, 1993 is not applicable.
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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