UPASANA MISHRA Vs. TREK TECHNOLOGY INDIA PVT. LTD

JUDGEMENT

(1.) Leave granted.

(2.) The Appellant assails the Final Order, dtd. 13/4/2023 passed by the High Court of Delhi at New Delhi in Cr.R.M.C. No.2528/2023. As per the impugned Order, the prayer of the Petitioner for quashing the Summoning Order, dtd. 19/1/2016 passed by the learned Metropolitan Magistrate, NI Act 02, South East, Saket Courts, New Delhi in C.C. No.631164/2016 was dismissed.

(3.) Heard learned Counsel appearing for the Appellant as also the learned Counsel appearing for the Respondent.