(1.) HEARD learned counsel for the parties.
(2.) I have perused the application for condonation of delay.
(3.) THE reasons given in the application for condonation of delay are satisfactory to condone the delay in filing the Restoration Application. Hence, the delay in filing the Restoration Application is condoned.
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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