(1.) The correct appreciation of the directions given, under the judgement and order, dated 15.02.2001, in a batch of writ petitions, bearing CWJC Nos. 2994, 7732, 8926 and 9259 of 2000 and confirmed by a Division Bench, in its judgement and order, dated 16.12.2004 in L.P.A. Nos. 445, 439, 446 and 447 of 2001 respectively, forms the core issue in the present set of appeals, which have arisen out of the order, dated 16.07.2014, passed by a learned single Judge of this Court in M.J.C. Nos. 101 of 2005 and analogous cases.
(2.) In order to correctly appreciate the meaning and import of direction contained in order, dated 15.02.2001, aforementioned, the directions are reproduced below :
(3.) The material facts and various stages, which had led to the passing of the directions, reproduced above, may, in brief, be set out as under :-
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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