(1.) Learned counsel for the respondent states that he would not file any reply and matter be heard on the basis of the averments made in the petition itself.
(2.) He further states that he has no instruction to oppose the admission of this petition. Arguments heard. Order reserved.
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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