(1.) No representation for the complainants.
(2.) Even after providing sufficient opportunity, the office objections are not complied with. Hence, contempt petition stands dismissed for non-compliance of office objections.
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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