(1.) Leave granted.
(2.) Heard the learned counsel appearing for the parties.
(3.) The learned counsel appearing for the respondent- State, on instructions, states that there are no antecedents of the appellants in both the appeals.
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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