(1.) Learned counsel for the petitioner states the respondent-landlord has already taken possession of the subject premises and therefore, the present petition has been rendered infructuous.
(2.) In view of the submission made hereinabove, the petition is disposed of infructuous.
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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