(1.) Rule. Rule made returnable forthwith. With the consent of learned counsel for respective parties taken up for final hearing.
(2.) The decision giving extension to the respondent No. 6 as a principal of the respondent No. 4/college is assailed in the present petition.
(3.) The respondent No. 6 at the relevant time was working as a Principal of the respondent No.
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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