(1.) Heard learned counsel for the parties.
(2.) Learned counsel for the State accepts notice for respondent nos. 1 to 5.
(3.) Service of notice to respondent no.6-Pramila Devi stands dispensed as no adverse order has been passed against her in the present petition.
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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