LAWS(DLH)-2026-1-108

SHAKIR Vs. PREMIER CARWORLD PRIVATE LIMITED

Decided On January 27, 2026
SHAKIR Appellant
V/S
Premier Carworld Private Limited Respondents

JUDGEMENT

(1.) This hearing has been conducted through hybrid mode.

(2.) Allowed, subject to all just exceptions.

(3.) Accordingly, the application is disposed of.