(1.) Heard.
(2.) The matter is admitted for consideration.
(3.) With the consent of both the parties, heard the matter finally.
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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