(1.) THE order in this case will also govern miscellaneous Civil Cases Nos. 168 and 169 of 1950.
(2.) THE application is for leave to appeal to the Supreme Court against the conviction of the applicant and his two advocates for contempt of Court.
(3.) LEAVE is sought under Article 132 (1) of the Constitution or alternatively under Article 134 (1) (c) thereof.
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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