(1.) LEARNED Counsel for the applicant did not press I.A. No. 1, which is an application for suspension of sentence and grant of bail.
(2.) ACCORDINGLY, the application I.A. No. 1 is dismissed as not pressed.
(3.) PRAYER is not opposed.
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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