(1.) THE learned counsel for the petitioner prays that the petitioner may be permitted to withdraw this Crl.M.C. with liberty to challenge Annexures-2 to 9judgments in accordance with law. Request is accepted. This Crl.M.C. is accordingly dismissed.
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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