(1.) This appeal under Clause 15 of the Letters Patent is at the instance of the original writ applicant (detenue) and is directed against the judgement and order passed by a learned Single Judge of this Court dated 4th August 2020 in the Special Civil Application No.8091 of 2020, by which the learned Single Judge rejected the writ application affirming the order of preventive detention dated 7th April 2020 passed against the appellant herein under Section 3(2) of the Gujarat Prevention of Anti-social Activities Act, 1985 [for short, "the Act, 1985"] branding the appellant as a "dangerous person", as defined under Section 2(c) of the Act, 1985.
(2.) The learned Single Judge, while rejecting the writ application, observed thus:
(3.) Being dissatisfied with the judgement and order passed by the learned Single Judge referred to above, the appellant (detenue) is hereby before this Court with the present appeal.
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