(1.) THE counsel for the respondent has fairly stated that subject to the counsel for the appellant arguing the appeal today itself, he has no objection to the appeal being restored to its original position.
(2.) THE counsel for the appellant is agreeable.
(3.) THE application is disposed of.
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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