(1.) Heard learned Advocates for the parties.
(2.) Rule.
(3.) Rule is made returnable forthwith and with the consent of the parties; the petition is finally heard and disposed of.
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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