(1.) ADVOCATE for the petitioner states that he will willing to delete respondent No. 2 at his risk. Accordingly, respondent No. 2, who has been served is allowed to be deleted.
(2.) THE matter is heard.
(3.) RULE. By consent rule is made returnable for petitioner forthwith.
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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