NATIONAL INSURANCE COMPANY LTD. , LUCKNOW Vs. MANORAMA

JUDGEMENT

(1.) Heard Sri K.S.Chahar, learned counsel for the petitioner and Sri M.L.Gupta, learned Standing Counsel.

(2.) This Court has passed following order on 8/10/2009:

(3.) Learned counsel for the petitioner submits that petitioner has enjoyed the fruits of aforesaid interim order and she is still working. He further submits that an F.I.R. was lodged against the petitioner wherein after investigation, Final Report was submitted which was accepted and he refers the contents of supplementary affidavit filed on 25/7/2012 as well as that State has not been able to contradict the aforesaid fact that petitioner is still enjoying the fruits of interim order.