(1.) The revision is admitted for final hearing.
(2.) Record of court below be requisitioned.
(3.) The applicant has been convicted under Sec. 420 of IPC and sentenced to undergo RI for one year and fine of Rs.1000.00 with default stipulation.
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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