(1.) By consent of both sides, the Appeals themselves were taken up for final disposal. Since both the appeals are arising out of the common order and the point for consideration are one and the same, both the Appeals were taken up together and disposed of by this Common Judgment. For convenience, the parties are referred as per their array in W.A.No.796 of 2010.
(2.) Whether the 2nd Respondent Municipality is to be injuncted from interfering with the running of business by the Appellant and whether the impugned proceedings of the Commissioner in Na.Ka.No.215/09/A3 dated 5.2.2010 and communication of the Station Officer, Fire Services and Rescue Department dated 02.7.2010 are liable to be quashed are the points falling for consideration in these Writ Appeals, which arise out of order of the learned single Judge dismissing the Writ Petitions.
(3.) Briefly stated the case of Appellant is as follows:
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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