(1.) Heard.
(2.) This Court had issued notice and granted interim relief. Thereafter, it issued Rule in 2005 and the proceedings in the Trial Court are pending to the detriment of interests of both the parties.
(3.) In this situation, parties agree that the reasons be dispensed with.
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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