LOVE KOHLI Vs. DEVANS MODERN BREWERIES LTD.

JUDGEMENT

(1.) At the very outset, the Ld. Counsel for the petitioners submits that he does not wish to press the present petition qua petitioner Nos.2, 8, 9, 11, 13 and 15.

(2.) The petition qua petitioner Nos.2, 8, 9, 11, 13 and 15 stands dismissed as not pressed, vide separate order of even date.

(3.) This is the second petition for quashing order dtd. 2/9/2025 (Annexure P-8) vide which revision petition against summoning order dtd. 7/3/2020 (Annexure P-2) passed by learned Judicial Magistrate 1st Class, Gurugram, has been dismissed.