(1.) Heard.
(2.) Rule. Rule is made returnable forthwith. Heard finally by the consent of the parties.
(3.) We have heard Shri R.D. Karode, learned Counsel for the petitioner, and Shri H.D. Futane, learned Assistant Government Pleader for the respondents/State.
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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