(1.) Rule.
(2.) With the consent of the parties the matter is taken up for hearing.
(3.) The issue involved in the present writ petition relates to interpretation of Section 2(k) of the Industrial Disputes Act, which reads as under:-
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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