(1.) FOR the reasons given by the learned Sessions Judge I accept the reference, set aside the order passed by the Bench of Magistrates at Orai under Section 250, Criminal Procedure Code, and direct that the amount of compensation, if already paid, be refunded to Baij Nath.
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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