(1.) Issue notice.
(2.) Mr. Kinshuk Jain, Advocate, is directed to accept notice on behalf of the respondents.
(3.) With consent of learned counsel for the parties, the writ petition was heard finally.
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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