(1.) Heard. Perused.
(2.) Rule. Rule made returnable forthwith. Heard finally by mutual consent.
(3.) Order dated 02-03-2010 passed by learned Judicial Magistrate, First Class, Court No. 4 Shrirampur below the application Exhibit 51 in S.T.C. No. 720/2005 is assailed in the present petition.
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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