(1.) Heard.
(2.) ADMIT. Heard finally with the consent of learned counsel for the applicant, learned APP for non-applicant No.1/State.
(3.) Despite the service of notice, none appears for non- applicant No.2.
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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