(1.) Notice of motion.
(2.) Mr. R.S.Bains, Advocate, present in Court, accepts notice on behalf of the respondents.
(3.) Thus, in view of the aforesaid, the preliminary objection is overruled.
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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