(1.) Ia No. 1008 of 2019 (Condonation of delay)
(2.) Heard the Learned Counsel for the Petitioner.
(3.) The delay has sufficiently been explained. Accordingly, it is condoned and the Revision Petition is treated to have been filed within the limitation period.
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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