(1.) Returnable forthwith. Heard finally by consent of parties.
(2.) By this petition, the petitioner seeks furlough for a period of two weeks.
(3.) The petitioner is a life convict and was convicted on 31.8.2005. The appeal preferred by him against the conviction is pending before this 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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