(1.) After arguing the matter for sometime, learned counsel for petitioners seeks leave of the Court to withdraw the writ petition with a liberty to file a suit.
(2.) Submission is placed on record.
(3.) Writ petition is dismissed with the aforesaid liberty.
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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