(1.) Heard learned counsel for the parties.
(2.) The petitioner has preferred the present petition for following reliefs:
(3.) The matrix of facts giving rise to the present petition is/are 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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