(1.) Exemption is allowed subject to all just exceptions.
(2.) Application stands disposed of.
(3.) The petitioner is aggrieved by the order dated 04.12.2019 passed by Central Administrative Tribunal (the 'Tribunal'), by which interim relief has been granted in favour of the respondent.
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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