(1.) IT is submitted by the learned advocate that the detaining authority has already revoked the order of detention passed against the petitioner-detenu. In view of the above, this petition does not survive and disposed of accordingly. Rule is discharged.
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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