(1.) Allowed, subject to just exceptions.
(2.) The application is disposed of.
(3.) An appeal under Sec. 19 of the Contempt of Court Act has been filed on behalf of the appellant seeking following reliefs :
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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