LAWS(DLH)-2021-6-48

MOHAN SINGH CHAMOLA Vs. STATE

Decided On June 04, 2021
Mohan Singh Chamola Appellant
V/S
STATE Respondents

JUDGEMENT

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

(2.) Application is disposed of.

(3.) Applications are allowed with direction to file attested affidavit within four weeks of courts resuming normal functioning.