(1.) Heard learned Counsel for the parties.
(2.) At the request of the learned Counsel for the applicants, leave to amend granted. Amendment be carried out forthwith.
(3.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties, taken up for final 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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