(1.) EXEMPTION allowed subject to all just exceptions.
(2.) APPLICATION stands disposed of.
(3.) HEARD and for the reasons stated in the applications, the same are allowed. Delay in filing and re -filing leave to appeal petition is condoned.
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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