(1.) Learned counsel for the respondents submits that due compliance of the order, non-compliance whereof has been alleged, has been made.
(2.) Learned counsel for the petitioner does not dispute the aforesaid fact.
(3.) The contempt petition stands disposed of for statistical purposes.
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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