(1.) THE trial court has rejected the application filed under Order VII Rule 11 CPC.
(2.) HEARD the learned counsel for petitioner.
(3.) THE petition is dismissed reserving liberty to petitioner to urge the grounds herein on merits of the case.
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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