(1.) Rule returnable forthwith. Learned advocate Mr. Hiren R. Pandya waives service of notice of rule on behalf of respondent No. 6.
(2.) Respondent No.2 is already deleted. Though served none appears for rest of the respondents.
(3.) With the consent of the parties, the matter is taken up for final hearing.
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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