(1.) Since there is an urgency in the matter and the matter is being heard today, Plaintiffs are exempted from serving Defendants No.13 and 14 with advance notice.
(2.) For the reasons stated in the application, the same is allowed and disposed of.
(3.) Allowed, subject to all just exceptions.
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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