(1.) HEARD learned counsel for the applicant and learned A.G.A.
(2.) IT is contended for the applicant that only role of catching hold is assigned to the applicant. So far as he is concerned, case for the grant of bail is made out.
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