(1.) The learned Counsel for the appellant made an endorsement indicating that he is withdrawing the intra Court appeal.
(2.) In view of the endorsement so made, the intra Court appeal is dismissed as withdrawn. No costs. Consequently, the connected miscellaneous petition 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..
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