(1.) THE matter is listed on admission board.
(2.) HEARD Mr.N.J.Shah, learned Additional Public Prosecutor, for the appellantState.
(3.) THE appeal is admitted. Mr.Kunal S. Shah, learned advocate for the respondentaccused waives service of Notice of admission.
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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