(1.) Heard on the question of admission.
(2.) Appeal seems to be arguable, hence admitted for final hearing.
(3.) Also heard on I.A. No.16630/2023, which is an application under Sec. 389 of the Cr.P.C. for suspension of sentence and grant of bail to the appellant.
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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