(1.) THIS judgment shall dispose of Crl.Misc. No. 18537-M of 1997 and two other petitions, bearing Crl.Misc. No. 2358-M of 1998 and 2970-M of 1998, which have been ordered to be heard along with it.
(2.) IN the main petition, the matter has been referred by learned Single Judge (R.L. Anand, J.) to the Larger Bench, in view of the conflicting decisions given by this Court while interpreting the provisions of Section 30(3) of the Insecticides Act, 1968 (hereinafter referred to as 'the Act'), to resolve the controversy and to decide the following questions of law, which invariably come before this Court :
(3.) BEFORE adverting to the controversy involved in the present case, it will be appropriate to briefly narrate the facts of the main case i.e. Crl.Misc. No. 18537-M of 1997.
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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