(1.) After arguing for sometime, learned counsel for the petitioner seeks permission to withdraw the petition, with a liberty to file fresh petition after filing of the charge sheet.
(2.) The submission is placed on record.
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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