(1.) Leave to amend. Amendment be carried out forthwith. Rule. Rule is made returnable forthwith. Heard by consent of the parties.
(2.) The petitioner's grievance is very limited.
(3.) Petitioner is an Association of retired employees formerly serving with respondent No. 2.
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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