(1.) -FOR the reasons mentioned in the application for restoration, the application for restoration is allowed.
(2.) WE have also heard the petitioner on merits.
(3.) THE petitioner is aggrieved by the dismissal order by both the Fora below.
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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