LAWS(DLH)-2022-3-173

SANJEEV GHEI Vs. UNION OF INDIA

Decided On March 25, 2022
Sanjeev Ghei Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) Issue notice.

(3.) Ms Nidhi Raman accepts notice on behalf of respondent nos.1 and 2