(1.) AFTER arguing for a while, the learned Counsel for the petitioner seeks leave of this Court to withdraw this petition if reasonable time is granted to the petitioner to vacate the premises in question.
(2.) THE petition is dismissed as withdrawn.
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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