(1.) MEMO for dispensation of notice to R2 stands allowed.
(2.) HEARD the learned counsel on both sides.
(3.) HAVING heard the learned counsel on both sides, the only question for determination is:
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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