(1.) The Petitioners originally had approached this Court seeking for the following reliefs:
(2.) Subsequently, an amendment application having been filed, a challenge to Annexures-O, P and Q was allowed, vide order dtd. 14/6/2019. The Petitioner, also gave up Prayer (b) above. This is, after amendment, the prayers which are required to be considered are as under:
(3.) The Petitioners claim to be residents in and around 13th Main, HAL 2nd Stage, Bangalore- 560 008. Petitioner No.1 claimed to be a doctor, who expired during the pendency of the above proceedings; Petitioner No.2 claimed to be a businessman who also expired during the pendency of the above proceedings; Petitioner No.3 is an accomplished sportsman; Petitioner No.4 is a retired businessman; Petitioner No.5 is a retired IAS officer. Petitioner No.6 and 7 are retired IPS officers; Petitioner No.8 is a retired Telecom Manager; Petitioner No.9 claimed to be a housewife, who also expired during the pendency of the above proceedings and Petitioner No.10 is stated to be an Assistant Director of the National Aerospace Laboratory.
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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