(1.) Rule.
(2.) Rule made returnable forthwith.
(3.) After hearing learned Advocate for applicants for sometime, he submitted that he will withdraw the application on behalf of applicant No. 7 who is the husband of the original complainant.
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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