(1.) Learned counsel for respondent No.2 has filed a memo enclosing the charge sheet which has been laid. In the above petition, FIR has been challenged.
(2.) Hence, reserving liberty to challenge the charge sheet, the petition is dismissed as infructuous.
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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