(1.) WHEN the matter is taken up for hearing, learned counsel for parties have filed a joint memo, reading as hereunder:-
(2.) THE petitioner-tenant has filed an affidavit undertaking reading as hereunder:-
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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