(1.) THE Collector acting under Section 44-B(2)(d) of the Hindu Religious Endowments Act is not a Civil or Revenue Court whose orders are liable to revision under Section 115 of the Code of Civil Procedure.
(2.) THE petition is dismissed as not maintainable with costs.
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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