(1.) Heard Sri Daya Shankar Mishra, learned Senior Advocate, assisted by Sri Chandrakesh Mishra, learned counsel for the petitioner, Sri Rishi Chaddha, learned A.G.A. for the State-respondents and Sri Ajay Singh, learned Central Government Counsel for the respondent no.1.
(2.) This writ petition has been filed praying for the following relief :
(3.) Briefly stated facts of the present case are that by the impugned order dated 02.11.2020, under Section 3(2) of the National Security Act, 1980 (hereinafter referred to as 'the Act 1980'), passed by the District Magistrate, Basti, the petitioner was detained for the grounds/reasons mentioned in the impugned order. The petitioner was informed about the grounds of detention and his right to make representation. The petitioner submitted an objection dated 12.11.2020 before the concerned respondents.
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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