(1.) Heard on admission.
(2.) Admit.
(3.) Let record of the Court below be requisitioned. Issue notice to the respondent by RAD as well as ordinary mode, returnable within six weeks.
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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