(1.) Matter is called. No representation on behalf of both the parties. As seen from the order dated 06.02.2018, there was no representation on behalf of both the parties. It appears that the parties are not interested to pursue the matter. The petition is dismissed in default.
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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