LAWS(DLH)-2012-1-85

ASHISH GUPTA Vs. STATE

Decided On January 25, 2012
ASHISH GUPTA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Notice issued.

(2.) Mr.Navin Sharma, learned APP accepts notice on behalf of respondent No.1/State.

(3.) Respondent No.2 Smt.Meghna Aggarwal present in the Court; who accepts notice.