(1.) Learned Counsel for the Petitioners submits that he has been instructed to withdraw the matter.
(2.) Learned Additional Public Prosecutor has no objection.
(3.) In view of the prayer of Learned Counsel for the Petitioners, withdrawal is allowed.
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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