(1.) Heard the learned counsel appearing for both the parties.
(2.) Rule. Heard forthwith with the consent of the learned counsel appearing for the parties.
(3.) The learned counsel appearing for the respective respondents waive service.
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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