LAWS(DLH)-2022-6-41

VIDYA JANG Vs. STATE OF NCT OF DELHI

Decided On June 13, 2022
Vidya Jang Appellant
V/S
STATE OF NCT OF DELHI Respondents

JUDGEMENT

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

(2.) Application stands disposed of. W.P. (C) 9503/2022 & C.M. APPL. 28362/2022

(3.) Present writ petition has been preferred on behalf of the Petitioner seeking the following reliefs: