(1.) Keeping in view the urgency of the matter, I.A. No.30640/2025, an application for urgent hearing during vacation, is allowed.
(2.) Heard on the question of admission.
(3.) The appeal appears to be arguable, therefore, it is admitted for final hearing.
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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