(1.) AGGRIEVED over the order of the learned Subordinate Judge, Vellore in IA.No:6 of 2004 in HMOP.No:111 of 2003, this CRP has been filed.
(2.) THE brief facts of the case are as follows: -
(3.) WITH the above direction, the CRP is allowed. Consequently, connected CMPs are closed. 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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