(1.) Heard on admission.
(2.) The CRR is admitted for final hearing.
(3.) Heard on I.A. No.18339/2023, an application under Sec. 397(1) of Cr.P.C for suspension of remaining jail sentence and grant of bail, filed on behalf of the petitioner.
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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