(1.) Heard learned advocate Mr. Brahmbhatt for the appellant. Admit.
(2.) As learned advocate Mr. R.R. Shah appers for the respondent accused, bailable warrant is not requird to be issued.
(3.) With the consent of learned advocates for the parties, this appeal is taken up for final hearing.
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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