(1.) IN view of the lapse of time, these appeals are dismissed, but the State will be at liberty to pass any order of detention, if so advised, on fresh grounds along with the previous grounds, if relevant.
(2.) THE appeals are also dismissed as not pressed as against Respondent 3. .
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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