(1.) Leave to amend is granted to join the State as party respondent No.2.
(2.) Heard Mr. Monal S. Chaglani, learned advocate on record for the applicant-original complainant.
(3.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent-State.
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