(1.) The Petitioner has come up, in substance for granting following reliefs :-
(2.) The Petitioner's case, in short, is as follows :-
(3.) In their Counter Affidavit and Additional affidavit Respondent Nos. 1 to 3 assert, inter alia, to this effect :-
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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