(1.) Record of the case has been received.
(2.) Learned Public Prosecutor is directed to procure the latest custody certificate of the petitioner. List again after four weeks.
(3.) Heard on application for interim suspension of sentence.
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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