(1.) None for the respondent even after pass over. Respondent is proceeded ex parte.
(2.) Final arguments heard.
(3.) The present Appeal has been filed against the order dtd. 23/3/2017 in Complaint No. 148 of 2015 vide which the complaint of the Appellant was dismissed in default.
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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