(1.) Heard.
(2.) Issue notice. Learned Public Prosecutor accepts notice for respondent State.
(3.) With the consent of the parties, the matter is heard finally and decided.
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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