(1.) Not on board. Upon mentioning taken on board.
(2.) Learned counsel for the plaintiff has tendered draft amendment and seeks leave to amend the plaint in terms of the draft amendment. Leave granted. Amendment to be carried out forthwith.
(3.) Heard learned counsel for the plaintiff.
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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