(1.) Heard Mr. P. Choudhury, the learned counsel for the petitioner and Mr. M. Choud-hury, the learned senior counsel assisted by Mr. P. Goswami, for the respondent No. 2. I have also heard Ms. Zairemsangpuii, the learned CGC, who appears for the respondent No. 1.
(2.) The facts of the case leading to the filing of the present writ petition may briefly be stated at the outset.
(3.) The petitioner is a proprietorship firm having its office at Jinendra Tower, Old Daily Market at Dimapur in the State of Nagaland. The respondent No. 1 is the Nodal Ministry entrusted with the responsibilities of protecting the borders of the Country whereas the respondent No. 2 is a Government of India enterprise formed under Section 617 of the Companies Act, 1956. It is a company under the control of the Government of India and is represented by its General Manager.
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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