(1.) This is a petition preferred by the petitioner seeking to challenge the detention order passed by the respondent authority numbering PCB/DTN/PASA/534/2020 dated 23.07.2020 passed under sub-section (1) of Section 3 the provisions of Gujarat Prevention of Antisocial Activities Act, 1985 (hereinafter referred to as the 'PASA Act').
(2.) The brief facts leading to the present petition are as follows:
(3.) Rule came to be issued by this Court (Coram: Mr. A.Y.Kogje, J.) on 02.09.2020 and the matter has been fixed for final hearing where the Court on 02.12.2020 called for the statements of secret witnesses with disclosure of names before the Court in a sealed envelope which has been placed before the Court to verify the genuineness of the same.
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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