(1.) Heard Mr. D. Saikia, learned Senior Counsel, assisted by Mr. B. Gogoi, appearing for the Review Petitioners. Also heard Mr. M. Sarania, learned counsel for the Respondent/Writ Petitioner.
(2.) The present review petition has been filed seeking review of the order dated 16.08.2019 passed in the WP(C) No. 4472 of 2018 primarily on the ground that a very important document, namely, the "Information Bulletin" published by the Central Board of Secondary Education (CBSE) which also provides for eligibility criteria in more detail for the State Quota of medical/dental seats could not be produced at the time of hearing of the writ petition, and hence, was not considered by the Court, which could have made a difference on the ultimate outcome of the decision rendered by this Court.
(3.) To appreciate the contention of the Review Petitioners, the salient features of the judgement sought to be reviewed, in the backdrop of the facts and the legal submissions considered by the Court, may be highlighted.
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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