(1.) Heard learned counsel for the petitioners, learned Standing Counsel for the State/ opposite party Nos. 1, 2 and 6 as well as learned counsel for the Gaon Sabha Shri Dilip Kumar Pandey and perused the record.
(2.) By means of this petition, the petitioner has sought the following main relief:
(3.) Assailing the impugned orders, learned counsel appearing for the petitioners stated that the impugned orders are liable to be interfered with by this Court, as the same have been passed without considering the genuine grievance of the petitioners as also that the same are against the principles embodied under Sec. 19 of U.P. Consolidation of Holdings Act, 1953 (in short "Act of 1953").
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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