(1.) Learned counsel for the petitioner files a memo seeking withdrawal of the petition.
(2.) Memo is placed on record.
(3.) Therefore, this petition is dismissed as withdrawn with liberty to file fresh appeal as prayed for.
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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