(1.) Notice of motion.
(2.) Learned counsel appearing on behalf of the caveator accepted notice.
(3.) With the concurrence of learned counsel for the parties, I have heard this case on merits and proceeded to decide.
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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