(1.) Heard counsel for the parties.
(2.) Leave granted.
(3.) This appeal has been directed against the judgment and order dated 11-11-1986, passed by the Delhi High Court dismissing the writ petition filed by the appellant against the order of his removal from service.
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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