(1.) Heard learned counsel for the petitioner; State and the Accountant General.
(2.) The petitioner has moved this Court for the following reliefs:
(3.) In essence, the prayer is for payment of interest on the delayed retiral benefits paid to the petitioner.
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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