(1.) Both petitioner and respondent and their respective counsel present.
(2.) A compromise petition in the form of joint memo is filed. As per the terms of the joint memo, the respondent acknowledged the receipt of demand draft of Rs.2,00,000.00.
(3.) The terms and conditions of the joint memo are as under:
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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