(1.) Learned counsel for the petitioner has filed a memo for withdrawal.
(2.) In view of the submission of counsel, the memo is placed on record.
(3.) This Criminal Petition is dismissed as not pressed.
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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