(1.) The sole prayer in the present petition is to request the learned Trial Court to decide the complaint in question, expeditiously.
(2.) The petitioner herein, had filed a complaint under Sec. 138 of Negotiable Instrument Act, 1881.
(3.) The complaint was filed in the year 2018.
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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