(1.) By way of present petition filed under Article 226 of the Constitution of India, the petitioner has been detained as a dangerous person by the order dated 9.11.2019 passed by the detaining authority, for the following reliefs:
(2.) Rule. Returnable forthwith. Learned AGP Mr. Nikunj Kanara for the respondents waives service of Rule.
(3.) Heard Mr. Rafik Lokhandwala, learned advocates appearing for the petitioner and Mr. Nikunj Kanara, learned AGP for the respondents and perused the material placed on record and the decisions cited by the parties.
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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