(1.) HEARD the learned counsel for the petitioner.
(2.) IN view of the order, which is going to be passed hereunder, no notice to the respondent is required.
(3.) WITH the above direction, the Civil Revision Petition is allowed. No costs. Consequently, connected M.P. is closed.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN