(1.) HEARD learned counsel for the parties.
(2.) THE grievance of the appellant against the order of the Tribunal in brief is that despite the fact that the appellant was bed ridden, the case was closed for want of evidence and the claim petition was dismissed.
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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