(1.) Heard. Admit. With the consent of learned counsel for the respective parties, the Appeal is taken up for final hearing.
(2.) This appeal has been preferred by the appellant/accused with the following prayers:
(3.) Brief facts giving rise to the present appeal are as follows:
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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