(1.) On 27th February, 2008, this Court had issued notice before admission.
(2.) Hence Rule. Rule is made returnable forthwith and heard by consent.
(3.) The petitioner has suffered a Vote of No Confidence duly passed by eleven in favour of motion out of sixteen members.
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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