AMIT SAHNI Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) CM APPL. 42774/2021 (Exemption)

(2.) In view of this limited submission, we direct the Respondents to look into the representation dtd. 20.08.2021 preferred by the Petitioner, in accordance with law, as expeditiously as possible and practicable.

(3.) Liberty is granted to the Petitioner to take recourse to the remedies available to him, in accordance with law in case the need so arises and/or if he is aggrieved with the decision on his representation.