(1.) Heard on admission.
(2.) The revision is admitted for hearing.
(3.) Issue notice to the respondent on revision petition, as per rules.
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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