(1.) None for respondent No. 1.
(2.) Though reply has been filed on behalf of respondent No. 1 but as none is present on his behalf, case has been taken up for hearing in his absence.
(3.) Heard counsel for the petitioner as also the counsel for respondent No. 2.
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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