(1.) Rule. Rule is made returnable forthwith.
(2.) Heard finally with consent.
(3.) Petitioner being aggrieved by the notice issued by the learned trial Court in Criminal Misc. Application No. 46 of 2020, preferred present petition with the following prayers:-
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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