(1.) Heard both sides.
(2.) Issue notice to respondent. Learned APP waives notice for Respondent-State.
(3.) Learned Advocate appearing for applicants submits that he is not pressing ad-interim protection in respect of applicant Nos.1, 2 and 4.
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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