NIRMAL PANDA Vs. GREENPLY INDUSTRIES LIMITED

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding being Complaint Case No. C- 3431 of 2017 under Ss. 420/465/467/468/471/474/408/384/403/506 of the Indian Penal Code, pending before the Learned 3rd Judicial Magistrate, Alipore.

(2.) The petitioner's case is that the petitioner is an expert in wall cover business and he pursued his post Graduate Diploma in Executive Management under Institute of Management Technology, Ghaziabad in the year 2005-2006.

(3.) The complaint company through its head hunting consultant KRIZALIS MANAGEMENT CONSULTING, Bangalore approached the petitioner and persuaded him for the post of GM-wall covers during the period October-November 2014, as the petitioner is a Subject Matter Expert and well known in the Home furnishing Industry. The interview happened in October 2014 telephonically initially by HR Manager Mr. Suan followed by the then Country Head (Ply division) Mr. Vinit Tiwari. Later in the month of November 2014, the Managing Director of the company namely Mr. Rajesh Mittal, came to Delhi to meet the petitioner in person and persuaded the petitioner to join the complainant company and ultimately on 9/2/2015, the petitioner joined the said company.