(1.) For the sake of convenience, this order is arranged under the following heads:
(2.) The present case is an instance, where one of the important pillars of the State, has decisively exercised its 'parens patriae' jurisdiction acting as the parent of the State and every one of its citizens. This court is conscious of the limitations of its role and powers, seen from the angle that a society that does not keep up with its duty to protect its elderly can never be positively transformed by judicial edicts alone. In any case, this court is embarking on the journey to safeguard the interests of elderly and senior citizens with the fervent hope that the Indian society will realize its moral duties towards its elders and the State will play a proactive role in ensuring health, self-sufficiency as well as dignity to every senior citizen of this country.
(3.) The issues involved in all these cases are identical and common, therefore, they are taken up for hearing together and disposed of by this common order. Contempt Petition No. 515 of 2018 in WP. No. 22967 of 2015
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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