(1.) This common judgment will dispose of this very large group of matters, including all Writ Petitions and all Interim Applications. Of necessity, the judgment is in two volumes. Volume 1 has only the cause title of all cases, with appearances. The judgment itself in in Volume 2. After the hearing concluded, further matters were purportedly 'added' to the original group of 38 cases by mentioning and getting these 'tagged'. We do not see how that can be done. Our judgment will cover only those cases that were part of the original group. If any further cases are covered by this judgment, parties are left to take appropriate orders.
(2.) Annexed to this judgment in Volume 3 is a tabulation we have prepared of the 38 cases in the group with essential details in brief in each case.
(3.) The challenge before this Court is to the constitutionality of what are called Look Out Circulars ("LOCs") issued by the Ministry of Home Affairs ("MHA") at the instance of one or the other of various public sector banks. These LOCs are issued under a set of 'Office Memoranda" ("OMs"). The OMs have been amended periodically.
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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