(1.) The case comes up on an application (Inward No.01/2022) for early hearing of the matter.
(2.) For the reasons mentioned in the application, the same is allowed.
(3.) With the consent of the learned counsel for the parties, the matter is being heard and decided finally today 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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