(1.) HEARD learned counsel for the parties.
(2.) THE hiatus between what ought to have happened and what actually happened is creating a problem for the petitioner.
(3.) REASON why petitioner was declared unfit at the DPC was an adverse remark entry in his ACR for the year 2000-01.
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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