(1.) Learned counsel for the petitioners submits that, since the contract period is over, this writ petition may be dismissed as having become infructuous.
(2.) His submission is placed on record.
(3.) The writ petition is dismissed as having become infructuous.
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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