(1.) Heard learned Counsel for the parties.
(2.) Rule, made returnable forthwith with consent of the learned counsel for the parties.
(3.) Learned Counsel waives notice for the respective respondents.
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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