(1.) The order dtd. 6/10/2017, non compliance whereof is alleged reads as under:
(2.) The grievance is to the representation dtd. 13/10/2017 not being decided.
(3.) In our opinion the petitioner needs to take resort to the substantive remedy before the Central Administrative Tribunal.
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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