(1.) The learned counsel appearing for the complainants states that with the passage of time, it is not necessary to initiate action under the Contempt of Court Act , 1971.
(2.) Accordingly, the petition is disposed of.
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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