(1.) In view of the urgency pleaded, the case is taken up on the Board, today.
(2.) Learned Additional Advocate General takes notice for the Respondent Nos. 1 to 3.
(3.) As the matter is taken up for hearing on merits, the office objections are over-ruled.
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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