(1.) This Civil Application is filed under Article 226(3) of the Constitution by the applicant - original respondent No.4.1 in the Special Civil Application, praying to vacate ad-interim order granted by dated 19th September, 2017 passed in the main petition.
(2.) The sole ground urged, argued and pressed and on which the prayer for vacation of interim relief was rested, was that the original petitioner could not be said to be "a person aggrieved" to be entitled to challenge the orders impugned in the main petition and that the petitioner lacked locus standi in law.
(3.) In order to consider whether this preliminary objection is required to be countenanced, an eyeview of the controversy and the orders under challenge in the main Special Civil Application No.15745 of 2017 would be necessary.
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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