(1.) HEARD the learned Counsel for the Petitioner.
(2.) IT would, however, be open to the trial court, if it so chooses, to call for the documents, if it finds at any subsequent stage of the trial that production of the documents would be necessary for a just decision of the case.
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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