(1.) PARTIES have settled their dispute and filed a petition containing the terms of the compromise and mutually consenting for divorce. The compromise is recorded. Post the petition for orders in the High Court. Appeal closed as settled.
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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