(1.) An application under Sec. 5 of the Limitation Act has been filed by the petitioner.
(2.) For the reasons mentioned in the application, the application is hereby allowed. Delay for filing criminal revision petition is hereby condoned.
(3.) Heard on criminal revision petition.
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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