NARESH KUMAR Vs. KANGRA COOPERATIVE BANK LTD

JUDGEMENT

(1.) CM No.15270/2014 (for exemption)

(2.) Ms.Reena Jain, learned counsel appearing on behalf of the petitioner submits that Smt.Meenakshi Vats claimed to be working as Senior Assistant with Kangra Cooperative Bank Ltd., Janakpuri, Delhi, whereas she is a practising Advocate and enrolled with Bar Council of Delhi.

(3.) However, the learned Tribunal vide impugned order dated 11.08.2014 has ordered that issues raised in the application filed under Section 340 Cr.P.C. can be entertained on merits after considering the material and evidence on record, thus, directed the petitioner to lead evidence. Accordingly, the application of the petitioner was dismissed being filed at pre-mature stage.