LAWS(BOM)-2003-12-90

PRASHANT ROHIT GHASIRAM TANDON Vs. STATE OF MAHARASHTRA

Decided On December 03, 2003

PRASHANT AND ROHIT GHASIRAM TANDON Appellant

V/S

STATE OF MAHARASHTRA THROUGH POLICE STATION OFFICER BALLARSHAH, DISTRICT CHANDRAPUR Respondents

Referred Judgements :-

VIRENDRAKUMAR SAKLECHA V. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) HEARD learned Counsel Mr. R. M. Daga for the applicant as well as mr. D. B. Patel, learned A. P. P. for State/respondent.

(2.) RULE, returnable and heard forthwith by consent of the parties.

(3.) THE facts leading to the controversy, may be summarised, in brief, as follows :

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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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