LAWS(MAD)-2017-6-96

S. MATHURAM Vs. DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES

Decided On June 20, 2017

S. Mathuram Appellant

V/S

DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES Respondents

Referred Judgements :-

K NARASIMHIAH VS. H C SINGRI GOWDA [REFERRED TO]
K SUJATHA VS. GOVT OF A P [REFERRED TO]
V KUPPANNA VS. DEPUTY REGISTRAR CO OPERATIVE SOCIETIES THIRUVALLUR [REFERRED TO]
THANGA KATHIRAVAN VS. THE DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This Writ petition is filed seeking to quash the notice dated 17.06.2014 issued by the second respondent.

(2.) The brief facts of the case of the petitioner are as follows.

(3.) The brief facts of the case of the respondents are as follows:-

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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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