PANKAJ CHAWLA Vs. STATE OF NCT OF DELHI

JUDGEMENT

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

(2.) Applications are disposed of.

(3.) In view of the reasons mentioned in the present application and for welfare of the parties, I hereby allow the present application and direct the Registry to remove judgment dated 08.01.2019 passed in Crl.Rev.P. 146/2017 titled as Pankaj Chawla vs. Divya Kapoor and Crl. Rev. P. 172/2017 titled as Divya Kapoor vs. Pankaj Chawla from the www.indiankanoon.org and www.casemine.com.