(1.) Admit. Mr.Prajapati, learned Counsel appears for the original claimants in all the matters and waives service of notice of admission.
(2.) The matter is further heard.
(3.) As all the matters arise from the common judgement and award of the Reference Court, they are being considered by this common judgement.
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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