WEARWELL (INDIA) PRIVATE LIMITED Vs. SHAMBHU PRASAD

JUDGEMENT

(1.) Allowed, subject to all just exceptions. Application is disposed of.

(2.) The impugned order dtd. 7/8/2020 had also been challenged in the W.P.(C) 3373/2021 tiled M/s. Wearell (India) Private Limited vs. Manoj Kumar and WP(C) 3398/2021 titled M/s. Wearwell (India) Private Limited vs. Arun Kumar, WP(C) 2105/2022 titled Wearwell (India) Private Limited v. Dharmender Kumar Tanti, WP(C) 2034/2022 tiled Private Limited v. Mohd. Nizam, W.P.(C) 2106 titled Wearwell (India) Private Limited vs. Umesh Shah, WP(C) 2184 titled Wearwell (India) Private Limited vs. Raju , WP(C) 2180/2022 titled Wearwell (India) Private Limited vs. Praveen Kumar, vide which the impugned order dtd. 7/8/2020 was set aside.

(3.) This Court vide order dtd. 21/3/2022 in W.P.(C) 3373/2021 tiled M/s. Wearell (India) Private Limited vs. Manoj Kumar, held as under-