LAWS(DLH)-2022-9-192

SUNIL KUMAR PANDEY Vs. UNION OF INDIA

Decided On September 14, 2022
SUNIL KUMAR PANDEY Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Application allowed, subject to all just exceptions.

(2.) The application is accordingly disposed of.

(3.) By way of the present petition, petitioner seeks following reliefs:-