(1.) Heard learned counsel for the petitioner and learned counsel appearing for the respondent-State.
(2.) With the consent of the parties, the present writ application is being disposed of at this stage.
(3.) The petitioner has prayed for the grant of following relief(s):-
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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