(1.) Heard Mr. B. Pathak, learned counsel for the petitioner.
(2.) In the meantime, as prayed for, interim protection is given to the petitioner in the form of an interim bail provided he shall not abscond or fail to cooperate with the I/O.
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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