(1.) Though respondent no.2 is served, he has chosen not to appear before the Court.
(2.) Vide order dated 23.10.2019, this Court has passed following order :-
(3.) Rule. Learned A.P.P. and learned advocate Mr. Amir Pathan waive service of Rule for respondent Nos.1 and victim.
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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