LAWS(DLH)-2022-5-379

GORAKH SINGH Vs. UNION OF INDIA

Decided On May 26, 2022
Gorakh Singh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is accordingly disposed of. W.P.(C) 8438/2022

(3.) By way of present petition, petitioner prays as under: