(1.) At the very outset, learned counsel for the applicants would submit that the default as pointed out by the office has been removed.
(2.) Learned counsel for the State would submit that the case diary is available.
(3.) The bail application is admitted for hearing.
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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