(1.) The defect, as pointed out by the registry, is ignored.
(2.) Heard learned counsel the petitioners and learned counsel for the State.
(3.) This application under Article 226 of the Constitution of India has been filed by the petitioners for the following reliefs:-
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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