(1.) MR. Gandhi, learned counsel for the petitioners states that in view of the subsequent development, the petition has become infructuous. Therefore, he seeks permission to withdraw the petition.
(2.) PERMISSION is granted. Disposed of as withdrawn. 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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