(1.) Petitioner seeks early hearing of the matter.
(2.) Learned counsel for respondents appears on advance notice and with the consent of both the sides, the date is preponed and the matter is taken up for final hearing today itself.
(3.) The application stands 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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