(1.) Heard learned advocates for the respective parties.
(2.) RULE. Rule made returnable forthwith.
(3.) The applicant has challenged the order passed by the Sessions Court rejecting the application field by her under Sec. 227 of the Code of Criminal Procedure.
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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