(1.) The petitioner which is a company incorporated under the Indian Companies Act, 1956 in this application, has inter alia prayed for issuance of a writ of or in the nature of mandamus directing the Bihar State Electricity Board and its officers to supply electrical energy to the factory premises purchased by it in an auction held under Section 29 of the State Financial Corporation Act.
(2.) The petitioner purchased the said property for a consideration of Rs. 8 laks and the same was registered with the Registrar of Companies, Bihar. The said sale was completed on 29-11-1991.
(3.) The said auction sale was subject matter of a writ application which was dismissed. A special leave petition was filed against the said order, but ultimately the Supreme Court also dismissed the same. According to the petitioner he had to spend a huge amount in the said litigations. The possession of the said factory was handed over to the petitoner on 23-2-1992.
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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