REGENT COMPUTRONICS PVT. LTD.

P Mathew Appellant

V/S

Ragistrar Of Firms Respondents

Referred Judgements :-

BHAGWAN BUDHA PRATHMIK TECHNICAL TRAINING COLLEGE NIRMALI VS. STATE OF BIHAR [REFERRED TO]
OTA KANDLA PVT LTD VS. UNION OF INDIA [REFERRED TO]
DURGA PROSAD SARAWAGI VS. REGISTRAR OF FIRMS [REFERRED TO]
K C PALANISAMY VS. REGISTRAR OF FIRMS COIMBATORE [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate for the parties.

(2.) On 15.02.2012, this Court passed the following order;

(3.) Accordingly, the matter was taken up for final disposal. Hence, Rule. Rule is waived by learned advocate for the respective parties. Rule is fixed forthwith in terms of the order made hereinabove.

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SUPREME TECH ENGINEERING Vs. RAGISTRAR OF FIRMS

Referred Judgements :-

JUDGEMENT

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