(1.) NOTICE issued.
(2.) LD. APP accepts notice on behalf of respondent.
(3.) IT is further submitted that petitioner no. 1 is no more interested to pursue the case. Therefore, instant FIR may be quashed.
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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