(1.) Sri. Dayalu K.N., learned counsel for petitioners.
(2.) Heard on the question of admission.
(3.) Taking into account the order, this court deems it proper not to issue notice to the respondents on the application.
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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