(1.) HEARD.
(2.) THE application of the petitioner for revaluation will be taken up, considered and if it is in order the revaluation results shall be published within a period of two months from the date of receipt of a copy of this judgment. 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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