(1.) -Mr. Desai for defendants 1 and 2 hands in a draft amendment to the Notice of Motion.
(2.) P.C. amendment allowed. Defendants 1 and 2 to carry out the amendment during the course of the day.
(3.) The motion is heard on the basis that the amendment is carried out.
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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