(1.) Heard learned counsel for the parties.
(2.) Learned counsel for the petitioner is ready and willing to settle the dispute with the bank.
(3.) Learned counsel appearing for the respondent bank submits that the petitioner has not moved any application under Sec. 17 before the D.R.T.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN