(1.) Office has reported that this appeal is not time barred.
(2.) Accordingly, learned counsel for the appellant seeks leave to withdraw this Interlocutory Application.
(3.) In the result, this Interlocutory Application is permitted to be withdrawn.
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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