(1.) Heard the learned advocates for the respective parties through video conferencing.
(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.
(3.) The brief facts of the case are as under:-
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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