(1.) Learned counsel for the petitioner has filed a memo to withdraw the petition.
(2.) Memo is placed on record.
(3.) Therefore, the petition is dismissed as withdrawn.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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