LAWS(BANG)-2011-8-1

AN APPLICATION UNDER ARTICLE 102 OF THE CONSTITUTION OF THE PEOPLES REPUBLIC OF BANGLADESH Vs. DHAKA CITY CORPORATION

Decided On August 21, 2011

An Application Under Article 102 Of The Constitution Of The Peoples Republic Of Bangladesh Appellant

V/S

Dhaka City Corporation Respondents

JUDGEMENT

(1.) The Rule under adjudication, issued on 6th April, 2008 was in following terms:

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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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