LAWS(DLH)-2021-7-3

CHIRAG PASWAN Vs. LOK SABHA SECRETARY

Decided On July 09, 2021
Chirag Paswan Appellant
V/S
Lok Sabha Secretary Respondents

JUDGEMENT

(1.) Exemptions allowed, subject to all just exceptions and with the condition that the petitioner shall file the duly attested affidavit(s) within two weeks of resumption of regular functioning of the Court.

(2.) The applications stand disposed of.

(3.) The present petition seeks the following reliefs: