(1.) Rule. Rule is made returnable forthwith and the applications are heard finally by consent.
(2.) Heard respective learned Advocates for the parties.
(3.) Criminal Application No. 1678 of 2010 is filed by husband and his mother praying for following relief:
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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