(1.) IT is submitted that a regular appeal has been filed against the judgment and decree and, therefore, the C.R.P is not pressed. C.R.P is dismissed as not pressed reserving the right of the revision petitioner to prosecute the appeal on all grounds.
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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