(1.) Heard.
(2.) Rule. Rule made returnable forthwith and heard learned counsel for the parties.
(3.) In this batch of petitions, the petitioners are challenging the order passed by respondent no. 1 withdrawing pay-scale of Junior Engineer granted to them.
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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