(1.) CM No.53-C of 2017 in RSA No.32 of 2017 Deficiency in the Courts fees has already been made good. Delay, if any, is condoned.
(2.) Application is allowed.
(3.) Main cases This judgment shall dispose of filed by the plaintiff as well as defendants.
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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