(1.) Heard learned counsel for the petitioner and perused the relevant material.
(2.) Delay condoned.
(3.) We are not inclined to interfere with the order impugned in the special leave petition. The same is, accordingly, 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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