(1.) Counsel for the petitioner files into Court a memo praying leave of the Court to withdraw the writ petition.
(2.) Memo reads as under:
(3.) Memo is taken on record. The submission of the learned counsel is also placed on record. The writ petition is dismissed as withdrawn.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..
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