(1.) Learned counsel appears and accepts notice on behalf of the respondent-University.
(2.) We have heard learned counsels and proceed to dispose of the present writ petition at the admission stage.
(3.) Pleadings are complete as counter affidavit and rejoinder affidavit have been filed.
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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