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In relation to the case of Roopdarshan Pandey v Hero Motocorp Ltd & Ors. (CRM 225/2020) :
On 18.12.2020, in the district and sessions court of Gurugram, Roopdarshan Pandey, the Director of M/s Brain Logistics Private Limited (BPLP), filed an application under section 340 of the Criminal Procedure Code, 1973. The appellant filed the application to initiate criminal proceedings against the opposing party that consists of HML (Hero Motocorp Ltd.), and its directors. The appellant claims that the respondents forged the words ‘filed on 16.11.2019’ knowingly into an application (CM 1436/2019), and claimed that it was a true copy, and used it in court as the same. The appellant also alleges that the respondents made false allegations against some of the staff in the same court in its affidavit under oath.
This new development of what was originally a suit filed by the appellant relating to a contract between him and Hero Motocorp Ltd. where he alleges that there was an improper method of the disbursement of salary by HML. Later on, the appellant also filed a complaint in the ministry of law and justice, claiming that his counsel and one of the judges of the same court were involved in a conspiracy.
Nevertheless, the court has set the next date of hearing for the case on 28 January 2021.
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