(1.) Rule. Returnable forthwith.
(2.) Heard Finally with consent of parties.
(3.) This is a revision against the order passed by the Judge of the Family Court, whereby she rejected an application for condonation of delay and setting aside the ex parte order.
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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