LAWS(GJH)-2022-4-382

PIYUSHKUMAR INDRAVADAN PANDYA Vs. STATE OF GUJARAT

Decided On April 13, 2022

Piyushkumar Indravadan Pandya Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

SHRIPAL BHATI VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

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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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