(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) Petitioner has prayed for the following reliefs:-
(3.) In so far as the instant petition is concerned, making out grievance against the defence personnel and the authorities, we find no merit therein.
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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