(1.) According to learned AAG the petition has been rendered infructuous because the matter has been concluded by the trial Court.
(2.) Dismissed as 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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