LAWS(DLH)-2022-6-105

MS CHARU KAIN Vs. HIGH COURT OF DELHI

Decided On June 03, 2022
Ms Charu Kain Appellant
V/S
HIGH COURT OF DELHI Respondents

JUDGEMENT

(1.) Exemption is allowed, subject to all just exceptions.

(2.) The application stands disposed of. W.P.(C) 9230/2022 & CM No. 27672/2022

(3.) Issue notice.