(1.) LEARNED counsel for the petitioners wants to pursue his remedy before the authorities concerned. In that view of the matter he wants to withdraw the petition. Order accordingly. Petition is disposed of as having been withdrawn. Rule 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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