(1.) MR. K. V. Elango, the learned counsel appearing on behalf of the petitioner, has submitted that the writ petition has become in fructuous.
(2.) BASED on the submission made by the learned counsel, the writ petition is dismissed as in fructuous. 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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