(1.) Heard.
(2.) State has filed a counter affidavit and the private respondents pursuant to notice issued have also appeared and filed a counter affidavit.
(3.) Heard the parties and with their consent this application is being disposed of at the admission stage itself.
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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