(1.) Allowed, subject to all just exceptions.
(2.) Application stands disposed of.
(3.) Present petition has been filed in the nature of habeas corpus under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. seeking production of Ms. 'K' before this Court.
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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