(1.) THE learned counsel for the petitioner prays and accordingly this Crl.M.C. is dismissed without prejudice to the rights of the petitioner to challenge the orders passed on Annexures-A1 and A2 applications in accordance with law.
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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