(1.) Lawyers are abstaining from court work.
(2.) Case-diary is perused.
(3.) This is 2nd repeat bail application u/S. 439 Cr.P.C. filed by the petitioner for grant of bail after rejection of earlier one on merits with liberty to come again after examination of abductee.
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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