(1.) Notice has been validly served upon the respondent no. 2 but no one appears on her behalf.
(2.) Considering the valid service of notice, the matter is proceeded even in absence of respondent no. 2.
(3.) Heard learned counsel for the appellant and learned Spl.PP for the State.
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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