GAJENDRA KUMAR YADAV Vs. JVVNL AND ORS.

JUDGEMENT

(1.) MATTER has come up on an application filed by petitioner seeking permission to place an order dt.13/02/2009 passed by learned trial Judge whereby charge sheet filed against him under Section 79 of Trade & Merchandise Marks Act, 1958 on record.

(2.) AT joint request, matter has been heard finally at admission stage.

(3.) COUNSEL for petitioner submits that initially FIR was registered against the petitioner for offences under Sections 420, 483, 486, IPC and Section 79 of Trade Merchandise Marks, Act, 1958 but after the challan was filed against him under Section 79 of the act, 1958 and after hearing the parties, petitioner stands discharged from the criminal charges - as a result whereof, criminal proceedings initiated against him stand dropped vide order dt.13/02/2009 -taking note whereof, the sole premise on which his services stood terminated vide order impugned dt.16/12/2008 does not hold good.