APPAREL EXPORT PROMOTION COUNCIL Vs. A K CHOPRA

JUDGEMENT

(1.) These matters can be disposed of at the show cause stage.

(2.) Admit.

(3.) The allegations which had been made in this case, were that A.K. Chopra, P.S. to Chairman. APEC had tried to assault Miss Suchitra Vishnoi, Clerk-Cum-Typst physically. This assault is alleged to have taken place in Taj Palace Hotel. The allegation was that Miss Suchitra Vishnoi was taken to a room on the pretext of taking dictation from the Chairman of the Apparel Export Promotion Council.