(1.) Issue notice to respondents.
(2.) Mr. Vishal Sharma, learned ASGI, accepts notice on behalf of respondents.
(3.) It is submitted that having regard to the nature of the writ petition, no reply is necessary. Consequently counsels have been heard on the basis of available record.
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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