(1.) None appears for the petitioner. On three occasions the matter was adjourned at the behest of the petitioner. It appears that the petitioner is not interested in prosecuting the writ petition.
(2.) The 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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