(1.) Brief facts of the case are as under:
(2.) Vide interim order dtd. 19/1/2010, direction to keep one seat vacant had been issued by this Court.
(3.) respondent-Department is completely in contravention to the spirit of Rule 13 of the Rules of 1989.
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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