(1.) THOUGH the matter is listed for preliminary hearing in B group, by consent of the learned counsel appearing for the parties to the Us, it is taken up for final hearing.
(2.) RULE nisi.
(3.) HEARD the learned counsel appearing for the parties to the Us.
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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