(1.) LEARNED Counsel appearing for the petitioner states that by afflux of time the petition has become infructuous, since, subsequent elections have been held. Hence, disposed of accordingly. Rule discharged. IR, if any, is vacated.
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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