(1.) Heard learned counsel for the petitioner; State and Accountant General.
(2.) The petitioner has moved the Court for the following reliefs:
(3.) During the pendency of the writ petition, the grievance of the petitioner has been redressed and he has been paid his remaining dues.
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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