(1.) THERE is no error of jurisdiction nor any material irregularity pertaining to jurisdiction in the order impugned in this case. Hence, there is no scope for interference with the said order in the exercise of our revisional power. The Revision Petition is accordingly dismissed.
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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