LAWS(P&H)-2003-2-204

HARISH CHANDER ARORA Vs. STATE OF HARYANA, HARYANA VIDYUT PARSARAN NIGAM, THROUGH S D O, CITY SUB DIVISION

Decided On February 05, 2003

HARISH CHANDER ARORA S/O SANT LAL Appellant

V/S

STATE OF HARYANA, HARYANA VIDYUT PARSARAN NIGAM, THROUGH S D O, CITY SUB DIVISION Respondents

JUDGEMENT

(1.) Counsel for the petitioner states states that this petition has become infructuous and the same be disposed of as such. Ordered accordingly.

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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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