(1.) Heard finally with consent.
(2.) By this petition, under Article 226 of the Constitution, petitioner/employee has challenged Award of the Labour Court dated 03.11.2016; whereby, the
(3.) petitioner's application under Section 33-C(2) of the Industrial Disputes Act, has been rejected.
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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