(1.) HEARD learned counsel for the parties and perused the file.
(2.) ADMIT . The objections filed by the respondents and supported by an affidavit are taken as counter.
(3.) ON the consensus of the parties, I propose to dispose of this matter at this very stage.
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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