(1.) THE Court agrees with the ruling of the Punjab Chief Court in Sher Muhammad V/s. Emperor of India P.R. 25 of 1901 Cr. and holds that an appeal lies not to this Court but to the Sessions Court. THE memo, must be returned for presentation to that Court.
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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