(1.) Though served, the respondent No.6 has chosen not to appear.
(2.) Rule. Learned advocates appear and waive service of notice of Rule on behalf of the respective respondents.
(3.) Since a short issue is involved in the present writ petition, the same is taken 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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