(1.) EXEMPTION allowed subject to all just exceptions.
(2.) APPLICATION stands disposed of.
(3.) NOTICE . Counsel for the State accepts notice and has no objection if the delay in filing the present revision 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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