(1.) Hear Mr Agni, learned counsel for the petitioner and Mr S. Karpe, learned Addl. Public Prosecutor for respondent no.1.
(2.) For the order which I proposed to pass in the petition, no notice to the respondent no. 2 is necessary.
(3.) Rule.
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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