(1.) This appeal under clause 15 of the Letters Patent Act is at the instance of the State of Gujarat (original respondent No.1) in the Special Civil Application No.1693 of 2015 filed by the respondent No.1 herein (original petitioner) challenging the order passed by the State Government dated 3rd December 2014 whereby his certificate to practice as a Notary Public came to be cancelled and he was permanently debarred from practicing as a Notary Public and is directed against the judgement and order dated 12th February 2016 passed by a learned Single Judge of this Court in the above referred writ application by which the learned Single Judge allowed the writ application preferred by the original petitioner.
(2.) The facts giving rise to this appeal may be summarised as under:
(3.) The petitioner being dissatisfied and aggrieved by the impugned order referred to above challenged the same by filing the Special Civil Application No.1693 of 2015 before this Court.
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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