(1.) Heard.
(2.) Rule. Rule is made returnable forthwith.
(3.) At the joint request, the matter is heard finally at the stage of admission.
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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