(1.) In spite of service of notice as per order dtd. 22/7/2021, none appears on behalf of the opposite parties. The affidavit of service be kept with the record. The instant criminal revision under Sec. 482 of the Code of Criminal Procedure is taken up for hearing.
(2.) The instant revision arises out of the following facts:-
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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