(1.) Allowed subject to just exceptions. Rule DB.
(2.) Learned counsels for respondents 1 & 2 accept notice. Respondent No.3 is a formal party.
(3.) At joint request of learned counsels for the parties the matter is taken up for final disposal.
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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