(1.) Learned counsel for the petitioners in both the writ petitions has filed separate memos seeking permission of this Court withdrawn the writ petitions.
(2.) Memos are placed on record.
(3.) In view of the memos, these writ petitions are dismissed as withdrawn.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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