(1.) WHEN the matter is called out, learned advocate appearing on behalf of the applicant is absent. Hence, dismissed for non-prosecution. Rule is discharged. No costs.
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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