(1.) Heard Mr. Nigalye for the Appellants and Mr. P. P. Singh, for the Respondents.
(2.) Rule. By consent heard forthwith.
(3.) Aggrieved by the Orders passed by the learned Magistrate, the applicants have approached this Court under Section 482 of Criminal Procedure code.
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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