(1.) On 25/8/2025, this Court had passed the following order:-
(2.) In terms of the order of this Court dtd. 25/8/2025, quoted above, opposite party No. 2 is present before this Court, who has been identified by Sri Jitendra Pratap Singh, Advocate, who has filed Vakalatnama before this Court alongwith Sri Navneet Singh, Advocate, which is taken on record. However, revisionist/Shrawan Kumar Gupta is not present before this Court. Learned counsel for the revisionist says that despite proper information given to the revisionist and his mother with regard to the order dtd. 25/8/2025, he has not received any information in return from the revisionist and he is ready to argue the case on merits.
(3.) In the aforesaid background of the case, this Court proceeded to consider the application (C.M. Application No. 1 of 2025) seeking condonation of delay in filing the instant revision with the assistance of Sri Santosh Kumar Kanaujia, learned counsel for the revisionist, Sri Ajay Kumar Srivastava, learned AGA and Jitendra Pratap Singh, Advocate, who appeared for the opposite party No. 2, and says that in this matter, he would not file any objection.
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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