(1.) Heard finally with consent of both the sides.
(2.) By this application under Section 482 of the Code of Criminal Procedure, the applicants are seeking the following substantive prayers.
(3.) The factual scenario giving rise to this quashing application, in short, is as under:
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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