(1.) HEARD. Perused the Criminal Revision application and annexures therewith.
(2.) ADMIT.
(3.) ISSUE notice to the respondents. The respondents waive service of notice.
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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