(1.) QUESTIONING the defensibility and the legal substantiality of the order dated 15-11-2006 passed by the learned Single Judge in W. P. No. 4641/06, the present writ appeal was filed with a prayer to set aside the same. That apart, it was also mentioned in the memorandum of appeal that the writ appeal has been filed to refer the matter to a Larger Bench for consideration under Rule 12, chapter I of the M. P. High Court Rules and Orders in respect of the following questions:-
(2.) THE appeal was listed for admission on 21-9-07 and it was admitted for hearing. On 22-ll-07, a Division Bench of this Court, on the basis of an application filed forming the subject- matter of I. A No. 13536/07, impleaded the appellant Nos. 2 and 3 in the writ appeal.
(3.) AFTER such impleadment, the Division Bench proceeded to state as follows:-
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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