(1.) Heard.
(2.) Respondent No.1/Complainant had filed a Consumer Complaint on the ground of medical negligence against Petitioner/ Opposite Party No.1 as well as against Respondent No.2/ Hospital/ Opposite Party No.2.
(3.) The consumer complaint was contested by the petitioner.
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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