(1.) Heard.
(2.) In view of the reasons stated in the application, which amount to sufficient cause, the order dated 11.1.2010 is recalled and the application under Section 378(4) of the Code of Criminal Procedure and the appeal are ordered to be restored at their original number.
(3.) Heard.
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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