(1.) Heard the learned counsel for the parties.
(2.) Rule. Rule made returnable forthwith with the consent and at the request of the learned counsel for the parties.
(3.) Learned counsel for the respective Respondents waive service.
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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