(1.) Rule. Learned AGP waives service of notice of rule for the respondent-State.
(2.) The matter is taken up for final hearing and disposal since a short issue is involved.
(3.) The respondent no.5 has refused to accept the process of this Court.
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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