(1.) Heard.
(2.) Since learned counsel made appearance on behalf of Respondents No. 1 to 6, hence, PF is not required to be paid. He prays for three weeks' time to file reply to the writ petition.
(3.) On payment of process fee, issue notice to Respondent No. 7. PF be paid as per rules.
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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