SHIVALEELA Vs. PROJECT MANAGER

JUDGEMENT

(1.) Learned counsel for the appellant files a memo seeking to withdraw the appeal while reserving liberty to approach Civil Court and redress her grievances in accordance with law.

(2.) Further, request is also made for exclusion of time spent before the Tribunal as well as before this Court so as to prevent her case being thrown out on the ground of limitation.

(3.) After hearing the matter for some time and taking note of the peculiar facts of this case, the appellant is permitted to withdraw the appeal reserving liberty to approach appropriate forum and redress her grievances. Time spent during disposal of this appeal as well as before the Tribunal is to be excluded as time spent bonafidely before a wrong forum, taking note that proceedings before the Tribunal are summary in nature and would not be a proper forum insofar as grievances of the appellant is concerned.