(1.) The prayer in the writ petition is to quash the charge memo dated 21.12.2005, issued against the petitioner.
(2.) The brief facts necessary for disposal of the writ petition are as follows:
(3.) The respondents have filed counter affidavit by contending as follows:
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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