(1.) The challenge in the intra-Court appeal: Challenge being laid to Judgment dtd. 17/8/2021 rendered by the learned Single Judge in the writ petition bearing WPC (OAC) No.3077 of 2014 in the matter of an application under Article 226/227 of the Constitution of India, the opposite parties therein aggrieved thereby, preferred this intra-Court appeal beseeching to invoke provisions of Article 4 of the Odisha High Court Order, 1948 read with Clause 10 of the LetteRs. Patent constituting the High Court of Judicature at Patna and Rule 6 of Chapter-III and Rule 2 of Chapter-VIII of the Rules of the High Court of Orissa, 1948, and prayed for grant of the following relief(s):
(2.) Few facts, to avoid prolixity, are recited as they appear from the pleadings.
(3.) Notice in writ appeal being issued vide Order dtd. 22/8/2022, the respondent appeared through counsel and accepted notice and filed response by way of counter/objection on 21/9/2022.
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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