(1.) Rule. Rule is made returnable forthwith. Heard finally by consent.
(2.) This is a petition by step-son of the respondent.
(3.) Respondent, step-mother had filed a petition under Section 125 of Criminal Procedure Code for maintenance.
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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