(1.) Let the defect(s), if any, be removed within two weeks from today.
(2.) Heard learned counsel for the appellant and learned Spl.P.P. for the State.
(3.) Vide order dtd. 7/7/2022, informant was permitted to add respondent no. 2 and notice was issued.
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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