(1.) By consent, heard finally.
(2.) On 16 April, 2002, Erstwhile PCD Unit of NOCIL (formerly National Organic Chemicals Ltd.) practically closed due to financial difficulties.
(3.) On 20 March, 2003, a Closure permission was granted by the State Government to NOCIL under Section 25O of the Industrial Disputes Act, 1947 (for short, the ID Act), but this was set aside by consent before the High Court and the matter was remanded. Later, the permission was once again granted on 20 March 2003. On 31 January 2004, the Industrial Tribunal set aside closure permission under Section 25O(5). Writ Petition No.5046 of 2004 filed by NOCIL to challenge Industrial Tribunal's order was admitted and pending. NOCIL had also filed a Company petition for demerger of the PCD Unit from the Company, which is also pending.
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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