(1.) Heard counsel for the petitioner.
(2.) In view of the averment made in the affidavit filed in support of the application, the instant amendment application is allowed.
(3.) Counsel for the petitioner is permitted to make necessary amendment in the prayer clause of the writ petition.
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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