(1.) Leave granted.
(2.) Heard parties.
(3.) This Appeal is against the Order dated 5th February, 2004 passed by the National Consumer Disputes Redressal Commission. By this Order delay of 29 days in filing Revision has not been condoned and the Revision has been 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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