(1.) Learned counsel for the petitioner has filed a memo seeking leave of this Court to withdraw the petition stating that the petition has become infructuous.
(2.) Memo is placed on record. Accordingly, the petition is dismissed as having become infructuous.
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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