(1.) Called for ad-interim relief. Heard learned counsel for the parties. For reasons recorded separately ad-interim relief is refused.
(2.) Affidavit, if any, to be filed within a period of four weeks from today.
(3.) List in the normal course as per CIS.
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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