(1.) P.C. Heard.
(2.) THE appellant's private complaint under Section 138 of Negotiable Instruments Act has been dismissed.
(3.) IN relation to the proof of existing debt, the learned Magistrate has noted in the judgment 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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