LAWS(DLH)-2020-2-152

ATUL GUPTA Vs. STATE

Decided On February 27, 2020
ATUL GUPTA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) In view of the reasons stated in the application, delay of 31 days in re-filing the petition is condoned.