LAWS(BOM)-2018-7-58

GLENCORE AGRICULTURE INDIA PVT LTD Vs. UNION OF INDIA, THOUGH SECRETARY MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, NORTH BLOCK, NEW DELHI

Decided On July 09, 2018

Glencore Agriculture India Pvt Ltd Appellant

V/S

Union Of India, Though Secretary Ministry Of Finance, Department Of Revenue, North Block, New Delhi Respondents

JUDGEMENT

(1.) We have heard both sides.

(2.) With their assistance, we have perused the writ petition and the annexures thereto.

(3.) By a short order, this writ petition can be disposed of finally. Prayer clause (a) of the writ petition reads as under:

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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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