(1.) The hearing has been conducted through video conferencing.
(2.) Notice issued.
(3.) Notice is accepted by learned APP for State and by learned counsel for respondent No.2 and with the consent of counsel for parties, the present petition 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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