(1.) Heard Mr. A. Moulik, learned Senior Counsel.
(2.) Mr. J. B. Pradhan, learned Additional Advocate General takes notice on behalf of the respondent-State.
(3.) The petitioner has approached this Court invoking Article 226 of the Constitution of India for issue of the following reliefs :-
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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