INTERTEK INDIA PVT LTD Vs. PRIYANKA MOHAN

JUDGEMENT

(1.) Cm APPL.43411/2019 (Exemption)

(2.) Subject suit was filed by the respondent seeking declaration and damages.

(3.) Respondent/Plaintiff is an ex-employee of the petitioner and was employed as a Business Development Manager with the petitioner-company. Her services were terminated on 25.02.2011.