(1.) Heard on admission.
(2.) Appeal is admitted for final hearing.
(3.) Appellant has filed I.A. No.3132/2024 an application under Sec. 389(1) of Code of Criminal Procedure for suspension of jail sentence.
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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