LAWS(DLH)-2022-8-136

MONU KHAN Vs. UNION OF INDIA

Decided On August 25, 2022
Monu Khan Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) A copy of an application for filing additional documents has been handed over across the board.

(2.) Registry is directed to number the application.

(3.) Considering the grounds stated therein as well as the documents annexed, the same is allowed. Let the additional documents be taken on record.