(1.) Rule. Rule made returnable forthwith.
(2.) The learned Counsel for the respondent waives notice on behalf of the respondent.
(3.) Heard finally, with the consent of the learned Counsel for the parties.
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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