PANKAJ SINGH Vs. STATE(NCT OF DELHI)

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellant impugns order dated 16.11.2021 whereby the application of the appellant under Order 39 Rule 1 and 2 has been dismissed.

(3.) Appellant had filed the subject suit seeking a mandatory injunction against termination notice dated 31.07.2021 issued by the respondent.