(1.) APPLICATION for revocation of court's order is rejected.
(2.) BAIL to continue on the same terms and conditions for a further period of four months.
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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