(1.) Allowed, subject to all just exceptions.
(2.) The application is disposed of.
(3.) The present Suit for Cancellation and Permanent Injunction has been filed on behalf of the plaintiff 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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