(1.) Counsel as above appears for the respondent/caveator.
(2.) The caveat is discharged.
(3.) Exemption allowed, subject to all just exceptions.
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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