(1.) The learned counsel appearing for the petitioners submits that the Writ Petitions have become infructuous.
(2.) Recording the said submission, the Writ Petitions are dismissed as infructuous. No costs. Consequently, the connected miscellaneous petitions are closed.
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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