(1.) Heard learned counsel for the parties. Application for deletion of respondent No.2 is allowed.
(2.) In the facts and circumstances of the case, delay in filing the petitions is condoned.
(3.) Leave granted.
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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