LAWS(RAJ)-2022-3-28

SANJEEV SINGHVI Vs. UNION OF INDIA

Decided On March 11, 2022

Sanjeev Singhvi Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
J K INDUSTRIES LTD VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Issue notice to the respondents.

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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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