(1.) Heard learned counsel for the parties.
(2.) Rejoinder affidavit filed by the applicant is taken on record. Miscellaneous application (IA/4/2025) made therefor, is allowed.
(3.) At the request of learned counsel for the parties, the matter is being heard and decided finally.
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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