(1.) Allowed, subject to all just exceptions.
(2.) The application stands disposed of.
(3.) For the reasons stated in the application, the same is allowed and the plaintiffs are exempted from serving advance notice to defendants No.44 and 45 under Sec. 80 CPC.
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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