(1.) All the three revision applications have been preferred with a prayer for quashment of the proceedings in connection with Complaint Case No. 21630 of 2014 under Ss. 418/420/406/120B of the Indian Penal Code (for short IPC), presently pending before the Ld. Metropolitan Magistrate, 18th Court, Calcutta.
(2.) The aforesaid revisional applications arising out of the self-same cause of action and having identical facts and circumstances, will be disposed of via this common judgement. Brief introduction of the parties:-
(3.) With respect to CRR 2200, Petitioner Sanjiv Paul is the non-executive Chairman of M/s. Tata Metalliks D.I. Pipes Limited since 1/4/2013. Prior to that he was Director (non-executive) of the said company.
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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