(1.) Failure to give an opportunity of hearing to stakeholders in a proceeding under Sec. 5 of the Mamlatdar 's Courts Act, 1906 is the subject matter of present Writ Petition.
(2.) Rule. Rule made returnable forthwith.
(3.) By consent of the parties, the matter is heard for final disposal.
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