(1.) Heard the learned counsel for the petitioner and learned standing counsel for the respondents.
(2.) The petitioner approached this Court seeking relief as follows:
(3.) The case of the petitioner, in brief, is as follows:
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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