(1.) Leave to amend the petition including the cause title by adding necessary parties is granted.
(2.) Amendment be carried out forthwith.
(3.) Heard learned counsel for the petitioner.
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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