(1.) I.A. No. 808 of 2018
(2.) Having regard to the nature of the prayer, the interlocutory application is allowed and the same shall be treated as forming part of the writ petition.
(3.) Heard learned counsel for the petitioner as well as learned counsel for the respondents.
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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