(1.) Allowed, subject to all just exceptions.
(2.) The application is disposed of.
(3.) Since counsel for the caveator/respondent no.1 enters appearance, caveat stands discharged.
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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