(1.) Heard.
(2.) Rule. Rule is returnable forthwith. Heard finally with consent of learned counsel for the parties.
(3.) The petitioners have been charge-sheeted under Sec. 217 and 218 read with Sec. 34 of the Indian Penal Code.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN