REKHA KAMAT TARCAR Vs. NATT STEEL EQUIPMENTS LTD

JUDGEMENT

(1.) Heard Shri P.P. Singh on behalf of the petitioner and Shri A.F. Diniz on behalf of respondent no.1.

(2.) The name of respondent no.2 was ordered to be deleted, at the request of the petitioner, by order dated 18/03/2010.

(3.) The petitioner was a Technical Director of respondent no.2, but according to her, she had resigned w.e.f. 13/06/2001. She was not a party to the suit filed by respondent no.1 or the Criminal Case bearing no.62/OA/95/B which was filed by respondent no.1 against the Company and its Managing Director, Shri V.K. Chawla.