LAWS(DLH)-2010-4-216

DEEPAK KHOSLA Vs. VIBHU BAKHRU AND ORS.

Decided On April 20, 2010
DEEPAK KHOSLA Appellant
V/S
Vibhu Bakhru And Ors. Respondents

JUDGEMENT

(1.) Crl. A. No. 607/2009.4

(2.) BY this application exemption from filing certified copies of orders is prayed.

(3.) THIS application is captioned and titled as follows: