(1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) Though in SLP (Cri.) No.6796 of 2006, notice has not been issued, at the re quest of and with the consent of the parties, the same was taken up along with SLP (Cri.) No. 1411 of 2007 where notice had been issued.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN