LAWS(DLH)-2022-2-190

SHAHZAD ALI Vs. STATE (NCT OF DELHI)

Decided On February 24, 2022
Shahzad Ali Appellant
V/S
STATE (NCT OF DELHI) Respondents

JUDGEMENT

(1.) Proceedings have been conducted through video conferencing.

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

(3.) Application stands disposed of.