(1.) Cm No.26254-CII of 2017
(2.) Learned counsel for non-applicant/respondents submit that they have no objection in case the main appeal is taken up for hearing.
(3.) With the consent of the parties, the main appeal is taken up for final hearing today itself.
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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