(1.) Hearing was conducted through Video Conferencing and the learned counsels agreed that the audio and visual quality was proper.
(2.) Heard.
(3.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned counsel for the rival parties.
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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