(1.) None appears for the petitioner. This Court, on the previous date of hearing has recorded thus:
(2.) It is obvious that the concerned is not interested in prosecuting the petition and therefore, the petition stands dismissed for default.
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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