(1.) The learned counsel for the petitioner seeks permission of the Court to withdraw the writ petition.
(2.) Permission is accorded. Accordingly, the writ petition is dismissed as withdrawn. As a sequel, the miscellaneous petitions if any, shall stand closed.
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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