(1.) The Court is convened through video conference.
(2.) Rule. Learned advocate Mr. Amit Tiwari for the respondent waives service.
(3.) At the request of learned advocates for the parties, the matter is taken up for final hearing today.
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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