(1.) WHEN the matter was called out in the first session and even in the second session, none present on behalf of the appellants. Learned APP Mr.Pujari is present. Hence, this appeal is dismissed for want of non-prosecution.
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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