(1.) On 29/7/2022, counsel for petitioners was absent. Even today, counsel for petitioners has remained absent. Matter is of the year 2014.
(2.) It appears petitioners are not interested in prosecuting the writ petition. Hence, writ petition is dismissed for non-prosecution.
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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