(1.) Learned counsels for the respective parties have been heard on the last date of hearing.
(2.) The petitioner has filed the instant writ petition seeking the following reliefs :-
(3.) Briefly stated, the case of the petitioner is as follows:
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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