(1.) The objection as regards abatement is overruled. Delay in filing the application for substitution is condoned. Abatement is set aside.
(2.) Substitution allowed.
(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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