(1.) CM No. 6/2021
(2.) For the reasons stated in the application, the same is allowed. The petitioner shall do the needful within a period of three days, when the normal functioning of the Courts begins.
(3.) Application is, accordingly, disposed of.
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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