(1.) THE Learned counsel for the Appellant/Plaintiff has made an endorsement that 'the matter is settled and therefore, he is withdrawing the Appeal'. In view of the endorsement that the matter is settled etc., this Court dismisses the present Appeal as settled without 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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