(1.) Heard the respective petitioner's counsel and also the learned AGA for respondents.
(2.) These petitions are arising on account of issuance of notice by the Investigating Officer for production of articles which are at the instance of receivers of the same i.e., petitioners and common question is involved in the same and hence, all the matters are taken together for common disposal.
(3.) The petitioner in W.P. No.104593/2024 filed the Writ Petition praying this Court to quash the notice bearing No. GAGRAPOTA: CRM: 137: 2024 dtd. 30/7/2024 addressed to the petitioner by the respondent No. 4 vide Annexure E and also to issue a direction in the nature of mandamus directing the respondent No. 4 not to take any coercive action against the petitioner bank and its officers in pursuant to notice at Annexure E and grant such other relief.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN