(1.) Rule. Rule made returnable forthwith.
(2.) By consent of both the sides, heard fnally.
(3.) This is a petition preferred by the petitioner under Articles 226 and 227 of the Constitution of India, challenging his externment from the District of Jalgaon for a period of nine months.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN