(1.) This is an application filed by the review petitioner (petitioner) under Chapter-X of the Gauhati High Court Rules read with Order 47, Rule 1 and 2 of the Civil Procerdure Code,1908 (CPC) seeking review of the Order dtd. 24/1/2018 passed by this Court in WP(C) No. 7412/2016.
(2.) The petitioner aggrieved with the Order dtd. 20/6/2016 passed by the ForeignersTribunal No.8th, Barpeta in FT Case No. 159/2015 ( Union of India Vs. Kahinur Nessa @ Kahinur Begum ) declaring her to be a foreigner within the meaning of Sec. 2(a) of the Foreigners Act, 1946, filed WP(C) No. 7412/2016 before this Court. This Court, after hearing the parties and perusing the records, dismissed the writ petition vide Order dtd. 24/1/2018. The petitioner thereafter on 25/1/2022, after a period of four (4) years, filed the instant review petition.
(3.) According to the petitioner, review of the Order dtd. 24/1/2018 is being sought because the writ petition was decided without considering some vital facts which ought to have been considered by this Court and moreover, some new and important discoveries have happened, which needs adjudication.
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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