(1.) Leave granted.
(2.) Heard the learned counsel for the parties.
(3.) It is accepted that the charge under Sec. 188 of the Indian Penal Code, 1860 has not been framed, and hence, the said aspect need not be examined.
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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