MINAXI ROHIT BIRADAR Vs. ROHIT BHIMASHANKAR BIRADAR

JUDGEMENT

(1.) Heard Mr. Shubham, learned Advocate for Applicant and Mr. Pradip Chavan, learned Advocate for Respondent.

(2.) This Application was heard by me on 16/8/2024 and the following order was passed :

(3.) In compliance of the above order, learned Advocate for Applicant has placed before me a letter issued by the Head of Human Resources of the Employer Company wherein the Applicant is employed. It states that with effect from 1/8/2024, the appointment of the Applicant in the Pune office stands confirmed. The letter head also bears the office addresses of the Company at Mumbai as also Pune. The said letter is taken on record and marked "X" for identification.