(1.) With the consent of learned counsel for the parties, the matter is taken up for final disposal at the stage of admission.
(2.) Heard.
(3.) The order dated 25.3.2004 of the learned Sub-Divisional Magistrate, Nilgiri passed in Criminal Misc. Case No. 15 of 2003 is under challenge.
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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