(1.) THE counsel for both the respondents has fairly stated that he has no objection.
(2.) FOR the reasons stated in the application, the delay in preferring the appeal is condoned and the application is disposed of. RFA 131/2013
(3.) ADMIT .
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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