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LAWS(APH)-2021-1-4

VTC TRANSPORT PVT LTD Vs. UNION OF INDIA

Decided On January 18, 2021
Vtc Transport Pvt Ltd Appellant
V/S
UNION OF INDIA Respondents

Referred Judgements :-

TATA ENGINEERING AND LOCOMOTIVE CO LIMITED AUTOMOBILE PRODUCTS OF INDIA STATE TRADING CORPORATION OF INDIA LIMITED VS. STATE OF BIHAR MOHD SHARFUDDIN SALES TAX OFFICER BOMBAY COMMERCIAL TAX OFFICER [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SKIPPER CONSTRUCTION CO PRIVATE LIMITED [REFERRED TO]
KULJA INDUSTRIES LIMITED VS. CHIEF GEN. MANAGER W.T. PROJ. BSNL [REFERRED TO]

JUDGEMENT

(1.) The petitioner prays for a writ of mandamus

(2.) The case of the petitioner is succinctly thus:

(3.) Respondent Nos.2 and 3 filed counter opposing the writ petition and inter alia contending thus:

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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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