LAWS(DLH)-2020-8-141

NIPURN AHUJA Vs. AIR INDIA LIMITED

Decided On August 21, 2020
Nipurn Ahuja Appellant
V/S
AIR INDIA LIMITED Respondents

JUDGEMENT

(1.) Hearing has been conducted through Video Conferencing. CM APPL. 19816/2020

(2.) Exemption allowed, subject to all just exceptions.

(3.) Application stands disposed of. W.P. (C) 5505/2020 & CM APPL. 19815/2020