(1.) HEARD.
(2.) THOUGH this matter was listed for admission, Shri A. K. Jain, learned Counsel appeared for non-applicant and accepted notice on his behalf.
(3.) LEARNED Counsel for both the sides requested that the matter may be finally disposed of. Prayer accepted. Heard finally.
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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