(1.) Heard.
(2.) Rule, Rule made returnable forthwith. Heard finally with the consent of the learned counsel for the rival parties.
(3.) The petition challenges the judgment dated 14/03/2016, which has dismissed the Complaint U.L.P. No. 15/2013 as filed by the petitioner/complainant.
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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