(1.) As the factual and legal issues arising for our consideration in all these matters are similar, we propose to dispose of the petitions by this common judgment and order.
(2.) Before we discuss the issues that arise for our decision in these proceedings, it would be necessary to set out brief facts necessary for adjudication of the issues that arise for consideration. Background
(3.) Negotiations began for allotment of land for establishment of an amusement park in Delhi on a portion of land given on lease by the Land and Development Officer for which Trade Fair Authority of India (rechristened as 'India Trade Promotion Organisation, hereinafter referred to as ITPO) considered the request of International Amusement Limited (for short 'IAL'). The said park was to be established at Pragati Maidan.
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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