(1.) Heard learned counsel for the petitioner and the State.
(2.) Despite valid service of notice on respondent no. 7, he has chosen not to appear.
(3.) The petitioner has moved the Court for the following relief:
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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