(1.) Exemption is granted, subject to all just exceptions.
(2.) The Petitioner shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
(3.) Accordingly, the application stands disposed of.
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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