(1.) The matter comes up on an application under Article 226(3) of the Constitution of India for vacation of the order dtd. 11/12/2019.
(2.) With the consent of counsel for the parties, the matter has been heard finally.
(3.) Brief facts of the case are as under:
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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