(1.) Heard Mr. S. Borthakur, learned counsel appearing on behalf of the Petitioner as well as Mr. B. Goswami, learned Addl. Advocate General for the State of Assam, assisted by Mr. N. Kalita, learned Government Advocate. Also heard Mr. K. K. Parasar, learned CGC, representing the Respondent no. 1.
(2.) The instant petition, under Article 226 of the Constitution of India has been filed praying for a writ in the nature of certiorari for quashing and setting aside the Detention Order bearing Memo No. CP/CB/NSA/2025/49, dtd. 7/10/2025, issued by the Commissioner of Police, Guwahati, in exercise of it's power under Sec. 3(2) of the National Security Act, 1980.
(3.) In the prayers, the Petitioner has, amo-ngst others, prayed for the following reliefs:
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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