(1.) WE are of opinion that the order appealed against is not a judgment within the meaning of Clause 15 of the Letters Patent and it is an order in a criminal trial within the meaning of that clause.
(2.) THEREFORE no appeal lies. The appeal is dismissed.
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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