(1.) (1) Cr M.P. (M) No. 166 of 2004 Heard. Allowed. Leave to appeal is granted. The application is disposed of.
(2.) Cr. Appeal No. 381 of 2004. Heard. Admit
(3.) The appeal is heard on merits at the request of learned counsel for the petitioner and the learned Assistant Advocate General.
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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