(1.) The hearing has been conducted through video conferencing.
(2.) Application is disposed of.
(3.) Allowed subject to all just exceptions and with direction to file requisite affidavits within four weeks of the Court resuming normal functioning.
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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