(1.) Heard learned counsel for the petitioners as well as learned Public Prosecutor.
(2.) Admit. Issue notice. Record has already been received.
(3.) Learned Public Prosecutor accepts notices on behalf of the respondent - State of Rajasthan.
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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