(1.) Heard Counsel for the parties.
(2.) This writ application has been directed against the order, as contained in Annexure-33, whereby and whereunder the petitioners have been terminated from services.
(3.) The facts of this case lay in narrow compass.
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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