(1.) This is an application filed by the son of the detenu Ghaman diram Gowani under arts. 226 and 227 of the Constitution of India praying that this Court should issue a writ of habeas corpus or a writ in the nature of habeas corpus or any other appropriate writ, direction or order under art. 226 of the Constitution of India, directing the respondents forthwith to produce the detenu before the Court and to forthwith set the detenu at liberty. There are other prayers but it is not necessary to refer to them in the view which I take of this matter in disposing of this petition.
(2.) This petition arises out of the order of detention dated Sept. 17, 1974 whereby H. N. Ray, Secretary to the Government of India, in the Ministry of Finance, Government of India., passed the following order:
(3.) Whereas the Central Government are satisfied with respect to the person known as Ghamandiram Kewalji Gowani s/o Shri Kewalji Gowani, Flat No. 21, Satnam Sagar, IVth Floor, Peddar Road, Bombay, that with a view to preventing him from smuggling goods or abetting other persons to smuggle goods, it is necessary to make the following order:
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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