REGENT COMPUTRONICS PVT. LTD.

STATE OF NCT OF DELHI Appellant

V/S

RAJIV KHURANA Respondents

Referred Judgements :-

MUNICIPAL CORPORATION OF DELHI VS. RAM KISHAN ROHTAGT [REFERRED TO]
STATE OF HARYANA VS. BRIJ LAL MITTAL [REFERRED TO]
K P G NAIR VS. JINDAL MENTHOL INDIA LIMITED [REFERRED TO]
KATTA SUJATHA VS. FERTILIZER AND CHEMICALS TRAVANCORE LIMITED [REFERRED TO]
MONABEN KETANBHAI SHAH VS. STATE OF GUJARAT [REFERRED TO]
S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
SABITHA RAMAMURTHY VS. R B S CHANNABASAVARADHYA [REFERRED TO]
K K AHUJA VS. V K VORA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed by the appellant State of National Capital Territory of Delhi against the judgment of the High Court of Delhi dated 2.1.2008 in Criminal Miscellaneous Case No. 2639 of 2006 whereby the High Court has quashed the summons issued by the trial court.

(3.) The appellant submitted that the Company had specifically stated in its letter dated 19.1.2000 that respondent Rajiv Khurana was the Regional Technical Director handling the quality control in the company. The relevant portion of the said letter is reproduced as under:

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STATE OF NCT OF DELHI Vs. RAJIV KHURANA

Referred Judgements :-

JUDGEMENT

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