(1.) Heard Counsel appearing for the parties.
(2.) Rule. Rule made returnable forthwith, by consent. Mr. Uraizee waives notice for Respondents.
(3.) As short question is involved, the matter is heard for final disposal forthwith 5 by consent.
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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