(1.) Allowed, subject to just exceptions.
(2.) The application is disposed of.
(3.) Accepting the undertaking of the counsel for the plaintiff that the deficiency in court fees will be made up within one week, the time for depositing the entire court fees is extended by one week.
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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