(1.) The parties are put to notice that the matter would be disposed off finally at the admission stage itself.
(2.) Heard forthwith with the consent of the learned Advocate for the parties.
(3.) Rule.
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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