(1.) THE learned counsel appearing for the petitioner submits that the writ petition has become infructuous and he has also made an endorsement to that effect.
(2.) IN view above, the writ petition is dismissed as infructuous. 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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