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Judgment
Suresh Kumar Kait, J
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.