(1.) Heard learned counsel for the appellants and learned counsel for the respondent.
(2.) The present L.P.A. is directed against the order dtd. 17/5/2011 passed in CWJC No. 9406 of 2006 by the learned Single Judge of this Court whereby and whereunder the civil writ petition filed by the respondent has been disposed of in the terms mentioned therein.
(3.) Initially, in the writ petition, the petitioner- respondent herein had sought -for issuance of an appropriate writ (s), order (s), direction (s) to quash the letter no. 247 dtd. 10/4/2006 of respondent no.3 contained in Annexure-23 whereby and whreunder the petitioner has been asked show- cause about genuineness of his appointment and further to direct and command the respondent authorities to pay salary to the petitioner from June 2004 to January 2006 and further to grant any other relief (s) for which the petitioner may be found entitled to-.
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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