(1.) Learned counsel for the petitioner prays that he may be permitted to withdraw the instant application with liberty to file afresh or to take recourse to alternate remedy.
(2.) Prayer is allowed, the matter stands disposed on withdrawal with liberty as prayed.
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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