(1.) Leave to insert Sec. 377 of the Indian Penal Code in prayer clause [B] alongwith other Sec. .
(2.) Heard fnally with consent at the admission stage.
(3.) Learned Counsel for the applicants, on instructions, seeks leave to withdraw the application of applicant Nos.1 to 3.
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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