(1.) Heard learned advocate for the petitioner. Though served, none appears for respondents.
(2.) The petitioner-original employer in Reference No. 385 of 1999 has approached this Court with following reliefs:
(3.) Facts in brief deserve to be set out 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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