(1.) The petitioner Daya Shankar Kapoor has filed this petition under Article 226 of the Constitution for the issue of a writ of habeas corpus or any other suitable order or direction for his release from detention by virtue of an order dated 24th September,1974 issued by the District Magistrate, Delhi, under section 3(l)(c)read with section 3(2) of the Maintenance of Internal Security Act,1971 (hereinafter referred to as "the Act").
(2.) The President of India in exercise of powers under Article 123 (1) of the Constitution promolgated the Maintenance of Internal Security (Amendment) Ordinance, 1974 (No. 2 of 1974) to amend the Act. By the said ordinance the following clause was added to section 2 of the Act :-
(3.) The order dated 24th September, 1974, by virtue of which the petitioner has been detained reads as follows :-
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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