(1.) LEARNED counsel for the petitioner informs this Court that nothing survives for adjudication in this petition and he is not pressing the same. Recording the above statement, the Habeas Corpus Petition is dismissed as not pressed.
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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