(1.) Petitioner's counsel has filed a memo seeking withdrawal of the petition on the ground that the petition has become infructuous.
(2.) Memo is taken on record. Petition is dismissed as having become infructuous.
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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