(1.) Application for permission to argue and appear as respondent in- person is allowed.
(2.) Leave granted.
(3.) Heard the learned counsel for the appellant and the respondent, party in-person.
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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