(1.) Cm No.38129/2018 (exemption)
(2.) The application is disposed of.
(3.) In these circumstances, the Labour Court concluded that an adverse inference was liable to be drawn against the petitioner on this issue.
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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