(1.) The prayer/application for impleadment of de facto complainant and his wife as respondents to this appeal is allowed in view of a compromise between the private parties. Cause title be amended accordingly.
(2.) Delay condoned as the appellants are in custody.
(3.) Leave granted.
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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