(1.) HEARD Counsel for the parties.
(2.) THE Counsel for the petitioner orally prays for deletion of respondent no. 3. Prayer granted. Respondent no. 3 stands deleted.
(3.) RULE. Rule made returnable forthwith. Taken up for final hearing by consent of 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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