(1.) Heard learned Counsel on behalf of the parties.
(2.) Rule. By consent heard forthwith.
(3.) In this writ petition, the petitioner has assailed the order of the Administrative Tribunal, in Mundkar Revision Application No. 8/2005.
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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