(1.) Learned counsel for appellants has filed a memo stating that parties have settled their dispute amicably and are not interested in pursuing appeal.
(2.) Taking memo on record, appeal is dismissed as withdrawn.
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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