(1.) Heard learned counsels for the respective parties.
(2.) In the instant petition, petitioner has prayed for the following relief/reliefs :
(3.) Prima facie the present writ petition is not maintainable insofar as cancellation of agreement is concerned.
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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