(1.) Rule. Rule made returnable forthwith.
(2.) Learned Counsel for the respondent waives services.
(3.) Heard finally with the consent of the learned Public Prosecutor and the learned Counsel for the respondent.
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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