(1.) HEARD leave to amend to delete the respondent Nos. 2&3. Amendment to be carried out forthwith.
(2.) RULE by consent, rule is made returnable forthwith. Ms Winnie Coutinho, Public Prosecutor waives service on behalf of the respondent No.1.
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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