(1.) The hearing was conducted through video conferencing.
(2.) Petitioner seeks a direction to the respondent to issue a fresh electricity meter and restore the electricity supply to the petitioner.
(3.) Issue notice. Notice is accepted by learned counsel appearing for respondent no. 2.
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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