(1.) Learned counsel for the petitioner files a memo seeking leave to withdraw the petition.
(2.) Memo is placed on record.
(3.) In view of the said memo, the petition is dismissed as withdrawn.
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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