(1.) HEARD learned Counsel for the parties.
(2.) RULE. By consent heard forthwith.
(3.) IN view of the affidavit filed by the respondent, the cause of action in the present petition no more survives.
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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