(1.) Rule. Mr.D.C.Sejpal, learned Central Government Counsel, Mr.Satyam Chhaya, learned AGP and learned counsel Mr.Dipen C. Shah, waive service of notice of Rule for respective respondents.
(2.) All these writ petitions involve similar issues for determination of this Court, in exercise of power under Article 226 of the Constitution of India therefore, with the consent of learned counsel for the parties, all these three writ petitions are taken up for hearing and disposed of by this common judgment.
(3.) Mr.Satyen Thakkar, learned counsel appearing for all the petitioners, submits that arguments and submissions advanced on the question of law are also common except certain facts, as stated in the Special Civil Application No.14135 of 2007. The petitioner is a proprietary concern and uses Manganese Ore for its captive consumption also. In Special Civil Application No.14135 of 2007, following prayers are made by the petitioner: -
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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