(1.) THE petition is allowed. Rule is made absolute. Process issued against the petitioners under sections 468, 471 read with section 34 of the Indian Penal Code is quashed. Proceedings before the trial Court is dropped. Petition allowed.
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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