(1.) Heard the learned counsel for the parties.
(2.) Leave granted.
(3.) The present appeal is filed against the order dtd. 14/6/2024 passed by the High Court of Judicature at Madras in Crl.R.C. No.682 of 2024 by which prayer of the appellant for discharge has been rejected.
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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