(1.) Counsel for the appellants submits that he has filed a memo for withdrawal. Memo for withdrawal is signed by the appellants and countersigned by their counsel.
(2.) Memo reads as under:
(3.) Memo is taken on record. Appeal is dismissed as withdrawn.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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN