(1.) Rule. Rule is made returnable forthwith and is heard by consent.
(2.) Applicants are accused named in a private complaint filed by respondent No. 2 in his official capacity as a Food Inspector.
(3.) The applicants are seeking quashing of order of issue of process.
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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