(1.) Farad-sheet shows that this revision was admitted vide order dated 21/04/2007 and the applicant was released on bail by the same order. Within meantime, the sentence was suspended in terms of prayer Clause 'D' of the revision.
(2.) Rule.
(3.) Rule made returnable forthwith.
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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