(1.) IT the sanction of the High Court is desired under Section 339(3), there should be a motion on behalf of the Crown--vide Queen-Empress V/s. Manick Chandra Sarkar 24 C. 492. We, therefore, decline to do anything on the Sessions Judge's letter. The records will be returned.
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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