REGENT COMPUTRONICS PVT. LTD.

Parmeshwar Das Agarwal Appellant

V/S

ADDITIONAL DIRECTOR Respondents

Referred Judgements :-

COMMISSIONER OF POLICE,BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
BARIUM CHEMICALS LIMITED VS. COMPANY LAW BOARD [REFERRED TO]
ROHTAS INDUSTRIES VS. S D AGARWAL [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
MOOLCHAND GUPTA VS. JAGANNATH GUPTA AND GO PRIVATE LIMITED [REFERRED TO]
ANIRUDHSINHJI KARANSINHJI JADEJA VS. STATE OF GUJARAT [REFERRED TO]
RAMDAS MOTOR TRANSPORT LIMITED VS. TADI ADHINARAYANA REDDY [REFERRED TO]
BAHADUR SINGH LAKHNBHAI GOHIL VS. JAGDISHBHAI M KAMALIA [REFERRED TO]
HARIGANGA CEMENT LIMITED VS. COMPANY LAW BOARD GOVT OF INDIA [REFERRED TO]

JUDGEMENT

(1.) By this writ petition under Article 226 of the Constitution of India, the petitioners seek the following relief:

(2.) Since the petitioners as also the respondents counsel have been heard at great length, on conclusion of arguments, we dispose of this writ petition finally by the present judgment and order.

(3.) Rule. Respondents waive service. By consent, heard forthwith.

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PARMESHWAR DAS AGARWAL Vs. ADDITIONAL DIRECTOR

Referred Judgements :-

JUDGEMENT

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