(1.) These appeals, arising out of one and the same accident, for involvement of common question of facts and law, are being decided by this common judgment.
(2.) Parties to the lis, hereinafter, shall be referred as per their status before the MACT.
(3.) Claimants/petitioners in both the appeals are common.
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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