(1.) Heard on admission.
(2.) Appeal seems to be arguable, hence it is admitted for final hearing.
(3.) Learned counsel for the State takes notice on behalf of the State.
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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