(1.) After arguing for some time, counsel for the petitioner submits that he may be permitted to withdraw the present petition with the liberty to file fresh petition with clarification that in case the person who had received injuries, have made out an offence under Sec. 308 IPC.
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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