(1.) I have read the referring order of the learned Sessions Judge. The order of the Sub-Divisional Magistrate is clearly an illegal one and must, therefore, be set aside as recommended by the learned Sessions Judge. I order accordingly.
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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