(1.) Labour Commissioner has declined to refer the dispute for adjudication to the learned Labour Court, hence, the instant writ petition has been preferred.
(2.) Facts:-
(3.) We have heard learned counsel for the parties and gone through the record.
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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