LAWS(DLH)-2022-1-62

SATISH KANSAL Vs. SYNERGY TRADECO NV

Decided On January 17, 2022
Satish Kansal Appellant
V/S
Synergy Tradeco Nv Respondents

JUDGEMENT

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

(2.) The application is disposed of.

(3.) For the reasons stated in the application, the same is allowed.