(1.) IT is submitted by the learned counsel for the first respondent-University that the university has to regularise the admission of the petitioner. This is recorded and it is directed that all necessary consequences shall follow. Writ petition is disposed of as above.
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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