(1.) Heard.
(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.
(3.) The grievance of the petitioner is that he is refused appointment on compassionate grounds.
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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