(1.) Case is taken up in the revised list.
(2.) Heard learned counsel for the appellant, learned A.G.A. for the State and perused the record.
(3.) Learned counsel for the appellant submitted that appellant is not in his contact and he cannot argue the appeal.
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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