(1.) At the outset, learned counsel for the petitioners prays for and is allowed to make correction in paragraph 1(III) of the prayer portion.
(2.) Heard learned counsel for the petitioners and the State.
(3.) Writ petition has been filed for the following reliefs:-
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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