(1.) This review petition under Chapter-X of the Gauhati High Court Rules read with Order XLVII, Rule 1 and Rule 2, Code of Civil Procedure, 1908 ['CPC' or 'the Code', for short] is preferred seeking review of an Order dtd. 10/5/2019 passed in a writ petition, W.P.[C] no. 2853/2019.
(2.) The events leading to the passing of the Order dtd. 10/5/2019 can be recapitulated, in brief, at first.
(3.) During the writ proceedings, notices were issued to the respondents and the case records of F.T. Case no. 17/BAKSA/2018 were requisitioned. The writ petition came up for consideration on 10/5/2019. After hearing the learned counsel for the petitioner and the respondents; and after perusal of the materials available in the case record of F.T. Case no. 17/BAKSA/2018 and other materials, the writ petition was dismissed by the Order dtd. 10/5/2019 finding the writ petition bereft of any merit.
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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