(1.) Rule. Rule made returnable forthwith and heard finally with the consent of parties.
(2.) Heard the respective parties at length.
(3.) The husband has preferred the revision against the order of the Additional Sessions Judge, Bhokar in Criminal Appeal No.14 of 2016 dtd. 6/6/2018.
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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