(1.) Disposed of as infructuous as court fee has since been paid.
(2.) Allowed as prayed for.
(3.) For reasons mentioned in the application, delay of 159 days in re-filing the appeal is condoned.
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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