JOINT DIRECTOR Vs. TECH MAHINDRA LTD & ANR

JUDGEMENT

(1.) Delay condoned.

(2.) Heard Mr. A.K. Panda, learned senior counsel and Ms. Nisha Bagchi, learned counsel for the petitioners and Mr. Harish Salve, learned senior counsel who has entered caveat.

(3.) Considering the facts of the case, we are not inclined to interfere with the impugned order in the exercise of our jurisdiction under Article 136. The Special Leave Petition stands dismissed.