(1.) Heard learned counsel for the parties.
(2.) Leave to delete respondent No.6.
(3.) Rule, made returnable forthwith. By consent of the learned counsel for the parties the matter is taken up for final hearing.
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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