(1.) Inadvertent typographical error has crept in the 38th page of the judgment.
(2.) In the 12th line of 2nd paragraph of that page, the word 'held' will be added in between 'Court' and 'pre-sentencing'.
(3.) Department is directed to incorporate necessary correction in the judgment.
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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