LAWS(DLH)-2020-3-101

SUNIL KUMAR Vs. STATE

Decided On March 02, 2020
SUNIL KUMAR Appellant
V/S
STATE Respondents

JUDGEMENT

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

(2.) Application is disposed of.

(3.) In view of reasons stated in the present application, delay of 40 days in re-filing petition is condoned.