(1.) The petition is admitted for hearing.
(2.) With the consent of learned counsel for the parties, the matter is heard finally.
(3.) In this petition, the petitioner, inter alia, seeks 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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