(1.) Out of the above Writ Petitions, Writ Petition Nos.7130, 7148, 7168, 7183, 7189, 7192, 7202, 7207, 7208, 7310, 7313, 7363, 7376, , 7462, 7466, 7478, 7531, 7540, 7724, 7811, 8001, 8011, 8019, 8116, 8712, 8725, 8742, 8881, 8891, 8897, 8923, 9204, 9232, 9424, 9443, 9458, 9531, 9599, 9671, 9702, 9899, 11413 and 13885 of 2020 relate to challenging the action of respondent Nos.2 to 4 in not collecting maximum demand charges for the month of April, 2020 on pro-rata basis viz., working and non- working periods (closure days) as highly illegal and arbitrary.
(2.) Whereas, Writ Petition Nos.7185, 7236, 7237, 7240, 7465, 7480, 7550, 7552, 7682, 7778, 8025, 8146, 8307, 8521, 8621, 8648, 8914, 8959, 9108, 9216, 9230, 9233 and 9582 of 2020 relate to challenging the action of respondents in levying and demanding the amount under various head as wholly illegal and arbitrary.
(3.) CONTENTIONS OF THE PETITIONERS (MAXIMUM):
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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