(1.) Learned counsel for the petitioner is neither present physically nor through video conference.
(2.) Learned counsel for the respondent alone is physically present.
(3.) On 19/10/2022, this Court had made the following observations:
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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