(1.) Application is for making good the deficiency of court fee. It is submitted that the deficiency of court fee has now been made good.
(2.) Application stands disposed of.
(3.) Heard. There is delay of 68 days in re -filing the appeal.
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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