(1.) Heard learned counsel for the parties.
(2.) At the very outset, learned counsel appearing on behalf of the petitioners seeks permission to make necessary correction in the nomenclature of respondent No. 3 during the course of the day.
(3.) Permission is accorded.
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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