LAWS(NCD)-2017-2-97

AJEET LEKHRAJ ARENJA Vs. M/S. UNITECH LTD.

Decided On February 09, 2017
Ajeet Lekhraj Arenja Appellant
V/S
M/S. Unitech Ltd. Respondents

JUDGEMENT

(1.) Learned counsel for the parties submitted that both parties agree to uphold impugned order meaning thereby appellant does not press this appeal. Hence, appeal stands dismissed as not pressed.