(1.) The matter was mentioned in the morning for urgent circulation. The permission was granted. The papers are received from the Registry.
(2.) Leave to amend.
(3.) Rule. Learned advocate Mr. JK Shah for the respondent waives service of Rule.
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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