(1.) This appeal under Clause 15 of the Letters Patent Act is at the instance of an unsuccessful writ applicant (detenue) of a writ application and is directed against the judgment and order passed by the learned Single Judge of this Court dated 16.09.2020 in the Special Civil Application No.7442 of 2020 by which the learned Single Judge rejected the writ application, thereby affirming the order of preventive detention dated 12.05.2020 passed against the appellant herein by the District Magistrate, Rajkot, in exercise of his powers under Section 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act 1985") branding the applicant 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 judgment and order passed by the learned Single Judge referred to above, the appellant (detenue) is here 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..
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