(1.) THE Learned Counsel for the Appellant/3rd Defendant has made an endorsement that the Appeal may be dismissed as withdrawn.
(2.) IN view of the aforesaid endorsement, the Second Appeal is dismissed as withdrawn. No costs. Consequently, the connected civil miscellaneous petition is 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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