(1.) The matter comes up on an application under Sec. 5 of the Limitation Act for condonation of delay in filing the criminal appeal.
(2.) For the reasons stated in the application, the application is allowed. The delay in filing the criminal appeal is condoned.
(3.) Heard.
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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