(1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The parties are also present before the Court through video conferencing and have been identified by their respective counsel.
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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