(1.) HAVING regard to the subject matter of the petition and passage of time, this public interest petition has become infructuous. The petition is accordingly dismissed as infructuous. Rule is discharged.
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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