(1.) WHEN the matter is taken up for hearing, neither the counsel for the petitioner, nor the petitioner is present to prosecute the case. The writ petition is dismissed for non prosecution. No 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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