(1.) Leave granted.
(2.) Heard learned Counsel for the parties and perused the record.
(3.) This Appeal has been filed against the impugned judgment of the Bombay High Court dated 27th April, 2007 in Criminal Revision Application No. 183 of 2007.
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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