(1.) AFTER arguing for some time, the learned counsel for the petitioners seeks permission to withdraw this writ petition without prejudice to the right of the petitioners to seek their remedies elsewhere. Permission is granted and the writ petition is dismissed as withdrawn with the above liberty.
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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