(1.) Rule. Returnable forthwith.
(2.) Heard finally with consent of the parties.
(3.) This is Criminal Writ Petition against the order passed by the Sessions Judge, whereby he allowed re-examination of the witness for the prosecution.
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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