(1.) Allowed, subject to all just exceptions.
(2.) The application stands disposed-off.
(3.) Issue notice. Notice is accepted by the learned counsel for the respondent. At joint request, the petition is taken up for disposal.
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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