Mrs. Abanti Biswal vs Eicher Limited
2019 Latest Caselaw 4210 Del

$~47
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 06.09.2019
+      CRL.M.C. 4479/2019

       MRS. ABANTI BISWAL                                  ..... Petitioner
                     Through:           Mr. Pratap Sahani, Adv.
                          versus
       EICHER LIMITED                                     ..... Respondent
                     Through:           Ms. Gunjan S. Jain, Adv.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL.M.A. 35286/2019 (Exemption) Allowed, subject to all just exceptions. This application is, accordingly, disposed of. CRL.M.C. 4479/2019 and CRL.M.A. 35285/2019 The present petition is filed with the following prayers:

"a) Call for record of the Ld. Trial Court in CC No.2114/2017 titled as Eicher Motors Vs. Abanti Biswal pending in the court of Sh. Dheeraj Mor, MM, Patiala House Court, New Delhi;

b) Set aside the impugned order dated 14.08.2019 and direct the Ld. Trial Court to accommodate the petitioner/accused till outcome of the revision petition;"

Notice.

Notice is accepted by learned counsel for the respondent.

With the consent of the counsel for the parties, the present petition is taken up for final disposal.

Heard the learned counsel for parties. In view of the reasons stated in the present petition, I hereby quash the order dated 14.08.2019 and petitioner is directed to appear before the trial Court on the date fixed i.e. 11.09.2019.

The present petition alongwith pending application stand disposed of.

(SURESH KUMAR KAIT) JUDGE

SEPTEMBER 06, 2019 PB