LAWS(DLH)-2022-1-244

AMARNATH TIWARI Vs. STATE (NCT OF DELHI)

Decided On January 24, 2022
Amarnath Tiwari Appellant
V/S
STATE (NCT OF DELHI) Respondents

JUDGEMENT

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

(2.) Application is disposed of.

(3.) The prayer sought in the application is vehemently opposed by learned APP for the State.