(1.) Heard on the question of admission.
(2.) Being arguable, the appeal is admitted for final hearing.
(3.) Also heard on IA No. 15051/2023, first application under Sec. 389(1) Cr. P.C. moved on behalf of the appellants seeking 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..
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