(1.) WHEN the matter was called out, the learned counsel for the petitioner was absent and there was no representation on his behalf. Therefore, the writ petition is dismissed in default.
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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