(1.) Heard learned counsel for the parties.
(2.) The instant applications have been filed in respect of deceased sole-petitioner along with application under Sec. 5 of Limitation Act.
(3.) The explanation given for the condonation of delay in the affidavit is satisfactory.
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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