(1.) INVOKING the writ jurisdiction of this Court, one Kannan, the father of the alleged detenue, has brought forth this petition for the issuance of a writ of habeas corpus.
(2.) THE affidavit in support of the petition is perused. THE Court heard the learned Counsel for the petitioner.
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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