ABANTI BISWAL Vs. EICHER LIMITED

JUDGEMENT

(1.) CRL.M.A. 35286/2019 (Exemption) Allowed, subject to all just exceptions. This application is, accordingly, disposed of. CRL.M.C. 4479/2019 and CRL.M.A. 35285/2019 The present petition is filed with the following prayers:

(2.) With the consent of the counsel for the parties, the present petition is taken up for final disposal. Heard the learned counsel for parties. In view of the reasons stated in the present petition, I hereby quash the order dated 14.08.2019 and petitioner is directed to appear before the trial Court on the date fixed i.e. 11.09.2019.

(3.) The present petition alongwith pending application stand disposed of.