(1.) Heard counsel for the parties.
(2.) The learned Advocate appearing fo the Respondents waives service.
(3.) By consent, rule made returnable forthwith and the Petition is taken up for hearing.
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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