(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
(2.) Learned counsel for the petitioner submits that the petitioner does not want to press the I.A. application.
(3.) Accordingly, the I.A. application is disposed of as not pressed.
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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