LAWS(DLH)-2011-11-458

SIYA RAM MEHTO Vs. STATE (GNCT) OF DELHI

Decided On November 30, 2011
Siya Ram Mehto Appellant
V/S
STATE (GNCT) OF DELHI Respondents

JUDGEMENT

(1.) Exemption is allowed subject to just exceptions. Criminal M.A. stands disposed of.

(2.) Delay condoned.

(3.) Notice issued.