(1.) RULE. Rule is made returnable forthwith.
(2.) Heard finally by consent of both the parties.
(3.) The petitioner raises a challenge to the order dtd. 28/8/2020 passed by the Additional Sessions Judge, Nagpur thereby rejecting the petitioner's application for defreezing the bank accounts.
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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