(1.) Counsel for the petitioners states that the relief sought by the petitioners has already been granted by the respondents. The writ petition has become infructuous.
(2.) The writ petition is disposed of as having become infructuous.
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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