(1.) Despite service of notice, none appears for the respondents,
(2.) However, since the legal position is settled, I deem it fit to dispose of the present civil revision petition at the admission stage itself.
(3.) Heard the learned Counsel for the petitioner.
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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