LAWS(DLH)-2014-9-54

ROHIT SHARMA Vs. NTPC LTD.

Decided On September 05, 2014
ROHIT SHARMA Appellant
V/S
NTPC LTD. Respondents

JUDGEMENT

(1.)

(2.) EXEMPTION allowed subject to just exceptions. C.M. stands disposed of. C.M. No. 14554/2014

(3.) WITH the consent of the parties, the main petition is heard.