(1.) THE learned counsel for the petitioners has filed a memo in the court today seeking to withdraw the petitions with a liberty to file an appeal.
(2.) THE memo is accepted. The petitions are dismissed as withdrawn with liberty to the petitioners to file an appeal in accordance with law.
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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