(1.) THESE three writ petitions are directed against the same order of the Appellate Authority. They have been clubbed and heard together. Writ Petition No. 832 of 1984 has been made the leading case.
(2.) HEARD Sri Ravi Kiran Jain, learned Senior Advocate, assisted by Sri Kshitij Shailendra, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(3.) IN order to keep the record straight, it may be noticed that against the notice under Section 10 (2) of Act, 1960 petitioner filed Civil Misc. Writ petition No. 1064 of 1975 before the High Court, wherein an interim stay order was granted. The writ petition was finally decided on 7th December, 1977 in between Kishwar Jahan Begum expired, therefore, a fresh notice was issued to the petitioners including the holding of Kishwar Jahan, which had been inherited by the petitioners.
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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