(1.) Sri. S.V Giridhar, counsel for the petitioner and Sri. Muralidhar Peshwa, counsel for the respondent No.1 and Additional Government Advocate for respondent Nos.2 and 3 appeared in person.
(2.) For convenience's sake, the ranking of the parties shall be referred to as per their status before the Labor Court.
(3.) The petitioner is a Company incorporated under the Companies Act, 1956. It is the country's largest private sector software company, with a workforce exceeding 4,00,000 employees operating in diverse sectors, ranging from routine banking solutions to cutting-edge Formula 1 racing technology, across various geographies and time zones worldwide. The petitioner company is recognized world over for its best human resources practices. The petitioner has several offices and establishments in the city of Bengaluru. There are various projects undertaken in diverse fields, including banking, healthcare, aviation, and others.
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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