(1.) After arguing for sometime, learned counsel for the petitioner seeks permission to withdraw the petition.
(2.) The submission is placed on record.
(3.) Accordingly, the petition is dismissed as withdrawn.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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