(1.) Notice to be issued to the respondent is dispensed with.
(2.) Heard the learned counsel for the appellant.
(3.) This appeal is filed seeking to set aside the order dated 27.03.2017 passed in CC No. 26245/2016 on the file of the XXVII Additional Chief Metropolitan Magistrate at Bengaluru.
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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