(1.) Heard learned counsel for the parties.
(2.) Petitioner has prayed for the following relief(s):-
(3.) Petitioner claims to be the owner of the seized ware-house from which illicit spirit has been recovered.
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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