(1.) Heard learned counsel for the appellant as well as learned Public Prosecutor. Perused the record.
(2.) Admit. Issue notice.
(3.) Learned Public Prosecutor accepts notice, hence, notice need not be 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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