(1.) LEARNED counsel for the petitioners submits that the relief sought for in both the writ petitions has become infructuous. He has also made an endorsement to that effect on the writ petitions. Accordingly, both the writ petitions are dismissed as having become 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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