(1.) Exemption allowed, subject to all just exceptions.
(2.) The application stands disposed of.
(3.) The present Petition has been filed as Public Interest Litigation (PIL) by Mr. Manoj Sharma, against Delhi Public School Society (DPSS) without impleading the DPSS as Respondents.
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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