(1.) At this stage, learned Advocate for the applicant submits that he is not pressing for ad-interim relief.
(2.) Under such circumstance, issue notice to the respondent. Learned APP waives notice for respondent - State.
(3.) Stand over to 16/4/2021
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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