(1.) THE marking of an irrelevant document in evidence is not a ground for ordering retrial and the order of the Sub-Divisional Magistrate cannot be sustained. It is therefore set aside and the Sub-Divisional Magistrate will dispose of the appeal in accordance with law.
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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