(1.) In fact today matter is fixed for hearing both the sides on interim application for withdrawal, by consent the first appeal is taken up for final hearing at an admission stage.
(2.) Admit.
(3.) Learned Advocate Shri Kanojiya raised two points :-
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN