(1.) Heard learned Counsel for the parties.
(2.) Rule. Rule made returnable forthwith by consent and at the request of the learned Counsel for the parties.
(3.) Learned Counsel Mr. Ramani waives notice on Rule on behalf of respondent no. 1.
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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