(1.) Heard learned Counsel for the parties.
(2.) Leave granted.
(3.) During the pendency of this matter the parties have amicably settled the matter. The appellant is also present in the Court.
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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