(1.) Heard learned counsel for the parties.
(2.) Admit.
(3.) It was pointed out that the respondent Nos. 3 to 11 are proforma parties and they would not be affected, if the impugned provision relating to court fees is struck down.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN