(1.) BY efflux of time, the petition has become infructuous. Hence, the petition stands disposed of as having become infructuous. Rule is discharged. Interim relief if any, stands 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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