(1.) Defect/s pointed out by the Registry is/are waived.
(2.) Heard counsel for the petitioner through video conferencing.
(3.) Learned Public Prosecutor is present in person in the Court.
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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