(1.) Heard.
(2.) Rule. Rule made returnable forthwith.
(3.) Being aggrieved by the judgment and order passed by the learned Additional Sessions Judge, Aurangabad, dated 22nd Sept., 2006, in Criminal Revision Application No. 130/2006, the original complainant has preferred this writ petition.
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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