(1.) Process fee not paid in respect of respondent Nos.1 to 12 and 14.
(2.) The appeal is of the year 2013.
(3.) Learned counsel for the appellant submits that the appellant has not contacted the counsel for a very long period. Accordingly, he is unable to take steps.
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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