(1.) NOTICE is served on the petitioners somewhere in 2006. The petitioners have not responded to the notice and they are not pursuing this petition. The petition, therefore, stands dismissed for non-prosecution. Rule discharged. Interim relief, if any, stands vacated. No order as to costs.
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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