KARAN GOYAL Vs. REGISTRAR GENERAL, DELHI HIGH COURT

JUDGEMENT

(1.) Having heard learned counsel appearing for the petitioner and after considering the fact that the High Court in the impugned judgment and order has considered in detail each and every question and the answers and thereafter has negated the challenge made on behalf of the petitioner, we see no reason to exercise our jurisdiction under Article 136(1) of the Constitution. The Special Petition stands dismissed.

(2.) Pending applications, if any, shall stand disposed of.