(1.) Hearing was conducted through Video conferencing and the learned counsel agreed that the audio and visual quality was proper.
(2.) Heard.
(3.) Rule. Rule made returnable forthwith. The matter is heard finally with the consent of the learned counsel for the parties.
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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