(1.) Rule. Rule made returnable forthwith and heard finally by consent of the parties.
(2.) Petitioner is challenging the award dtd. 18/01/2012 passed by the Labour Court, Aurangabad in Ref. (I.D.A.) No.12 of 2001.
(3.) Contention of the petitioner is 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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