(1.) Heard forthwith with the consent of the learned Advocate for the parties.
(2.) Admit.
(3.) Shri V. Braganza, learned Advocate waives service of notice on behalf of the respondents No.1, 2 and
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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