(1.) We have learned counsel for the parties. We are of the view that it is just and proper to expunge the observations/adverse remarks made against the petitioner-judicial officer in the impugned order.
(2.) The Special Leave Petition is accordingly disposed of.
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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