(1.) Perused the FIR.
(2.) Issue Notice.
(3.) Learned Public Prosecutor accepts notices on behalf of respondent No.1. Issue notice to respondent No.2, returnable within a period of four weeks.
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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