(1.) Rule. Rule is made returnable and heard parties at length.
(2.) Heard both sides at length.
(3.) In this petition, the petitioner is praying for quashing the first information report lodged by the respondent No.2.
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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