(1.) Draft amendment granted.
(2.) Heard learned advocates for the parties.
(3.) The petitioner is a classic example of a litigious perseverance for approaching various forums for appropriate reliefs which on the basis of the reasons that follow are totally misconceived.
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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