(1.) LEAVE to delete name of respondent No.6 from the memo of the petition.
(2.) HEARD learned advocates for the parties.
(3.) THE facts in brief, as culled out from the memo of the petition deserves to be set out as under:
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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