(1.) Heard.
(2.) This case is listed in defect of not signing the appeal memo. Under the directions of the court, the signature has been put forth by the appellant, however, the defect stands cured.
(3.) Heard on the question of admission.
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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