(1.) THE Learned counsel for the petitioner has made an endorsement in the relevant typed set of papers to the effect that "he may be permitted to withdraw the Writ Petition."
(2.) RECORDING the said fact and the endorsement so made, the Writ Petition is dismissed as withdrawn. 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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