(1.) BOTH the parties under instructions of their clients mention that the matters have rendered infructuous. Order accordingly. Matters are disposed of accordingly. Rule discharged. There shall be no order as to costs.
(2.) REGISTRY is directed to keep the copy of this order in each matter.
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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