(1.) Rule made returnable forthwith. Heard by consent.
(2.) Notice of rule waived on behalf of respondent nos.1, 2, 3, 4 and 9.
(3.) Since no order adverse to the interest of respondent nos. 5 to 8 is being passed, notice of rule on the said respondents is not necessary.
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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