(1.) Learned counsel for the appellant submits that service upon respondent No.2 may be dispensed with at his risk and cost.
(2.) Ordered accordingly.
(3.) With the consent of learned counsel for the parties, the instant appeal is being heard and disposed of finally at this stage itself.
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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