DINESH SHARMA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) On objection being raised by learned counsel for the State, learned senior counsel appearing on behalf of applicant undertakes to remove all the objectionable document/files, electronic or otherwise from the instant case.

(2.) Let the needful to be done within 5 working days.

(3.) Registry is directed to allow removal of the objectionable documents/ files, electronic or otherwise.