(1.) Heard learned counsel for the petitioner and learned SC 7 for the State.
(2.) The petitioner has moved the Court for the following relief:
(3.) After some arguments, learned counsel for the petitioner submitted that he has moved before various authorities but still nothing has been done.
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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