(1.) Heard
(2.) For the reasons stated in the applications, which are supported by affidavits, and which amount to sufficient cause, the delay in filing and refilling the appeal is hereby condoned
(3.) Allowed subject to all just exceptions
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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