(1.) Being aggrieved and dissatisfied with the common judgment and order dated 10.09.2018 passed by the learned Single Judge in Special Civil Applications No.9086 of 2017 to 9090 of 2017 with Special Civil Application No.13789 of 2017 whereby the learned Single Judge has allowed all petitions and directed the Collector to decide the application of the petitioners for N.A. Permission, the original respondents have filed all these Letters Patent Appeals under Clause 15 of the Letters Patent Appeal.
(2.) Considering the facts that the learned Single Judge has passed the common judgment and order dated 10.09.2018 in Special Civil Applications No.9086 of 2017 to 9090 of 2017 with Special Civil Application No.13789 of 2017, all these appeals being arising out the same common judgment and order, all these appeals are heard together and are being disposed of by this common judgment.
(3.) For the sake of brevity and convenient, the parties are referred to as per their status in main petitions.
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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