(1.) Counsel appears for the caveators. Caveat accordingly stands discharged.
(2.) Exemption allowed subject to just exceptions. C.M. stands disposed of.
(3.) For the reasons stated in the applications, delay of 23 days in filing and 32 days in re-filing the appeal is condoned.
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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