(1.) The present writ petition has been filed under Article 226 of the Constitution of India by the petitioner, a senior citizen aged about 89 years, widow of Late SuvalalJarwal, residing at House No. 304, Ward No. 24, Sheelnath Camp, Kulkarni ka Bhatta, Indore.
(2.) The petitioner, who is a senior citizen as well as a parent, is assailing the legality, propriety and jurisdictional competence of the order dtd. 13/12/2024 passed by the Additional Collector, Indore / respondent No. 3, whereby the said order, the appellate authority has allowed an appeal filed by Smt. Manju Kunare / respondent No. 1 ( daughter) under Sec. 16 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as the Senior Citizens Act,2007) and thereby set aside the order dtd. 23/9/2024 passed by the Sub-Divisional Officer, Malharganj / respondent No.4 under Rule 19 of the Madhya Pradesh Maintenance and Welfare of Parents and Senior Citizen Rules, 2009 (hereinafter referred to as the M.P. Senior Citizen Rules, 2009).
(3.) This writ petition came before the Division Bench by way of reference to answer the following question of law:-
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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