(1.) Rule. Rule made returnable forthwith with consent of the parties.
(2.) The facts of the case are as follows :-
(3.) On the next scheduled date i.e. 22.7.2010, the learned Magistrate passed the following order :-
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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