(1.) APPEAL against the acquittal. Offence alleged is under Section 138 of the Negotiable Instruments Act. Despite sufficient opportunities given, no step was taken to serve notice to the first respondent. Today also there is no representation. Therefore this appeal is dismissed for default.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN