(1.) Rule. Rule returnable forthwith. Heard finally with consent of parties.
(2.) All these three appeals have been preferred by the original claimants against the award passed by the Motor Accident Claims Tribunal, Buldhana.
(3.) Facts giving rise to the appeals are as follows;
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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