(1.) Learned counsel for the applicant seeks permission of this Court to withdraw the present bail application in order to avail the appropriate remedy.
(2.) The present bail application is disposed of, accordingly.
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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