(1.) Heard on admission.
(2.) Perused the impugned judgment and record of the trial Court. Appeal is admitted for final hearing.
(3.) Also heard on IA No. 2052/2020, which is an application for suspension of sentence and grant of bail.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN