(1.) LEARNED senior counsel for all the parties on instruction state that their clients have no objection if this matter is heard by this court. Statement is accepted.
(2.) PARTIES have arrived at the following interim arrangement till the matter is further heard.
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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