(1.) None for the applicant.
(2.) None for the respondent/State.
(3.) In the absence of learned counsel for the parties, the matter is considered on the basis of averments made by the applicant in his petition.
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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