(1.) Petitioner who appears in person prays for leave to amend the petition so as to implead the concerned department of the Central Government as party-respondent.
(2.) Leave granted.
(3.) Issue notice to the newly added respondents, returnable on 2/8/2022.
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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