(1.) Rule. Rule is made returnable forthwith.
(2.) Heard parties with consent for final disposal at the admission stage.
(3.) The challenge in the present petition is to the order dtd. 18/2/2022 by which Magistrate took cognizance of the complaint and issued summons to the accused.
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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