(1.) HEARD Mr. G.S. Massar, learned senior counsel assisted by Mr. S. Dey, learned counsel appearing for the review petitioner i.e. respondent No. 1 in WP(C) No. 378/2013 and Mr. S. Sen, learned counsel for the respondent/writ petitioner.
(2.) THE main thrust for filing the present review petition for review of the judgment and order of this Court dated 30.09.2014 are: -
(3.) IT is a settled law that the fact contains in the judgment as to what happened in the Court or as to what are the points argued in the Court are conclusive and cannot ordinarily be allowed to be controverted by an affidavit or otherwise. Regarding this settled law, it would be sufficed to refer to two cases i.e. (i) Food Corpn. of India and others v. Bhanu Lodh and others: : (2005) 3 SCC 618; and (ii) Bank of Bihar v. Mahabir Lal & Others: : AIR 1964 SC 377 (380).
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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