(1.) Admitted.
(2.) With the consent of learned counsel for the parties, I proceed to dispose of the revision petition.
(3.) Notice to show cause was issued only for the limited purpose, for the payment of the amount of maintenance, by instalments.
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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