(1.) Heard on the question of admission.
(2.) Appeal seems to be arguable, hence, it is admitted for final hearing.
(3.) Learned counsel for the respondent/State accepts notice on behalf of the respondent/State. Record of the trial Court be called for.
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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