LAWS(DLH)-2022-1-121

COMMODORE PAVAN CHAUHAN Vs. ANUSHA CHAUHAN

Decided On January 18, 2022
Commodore Pavan Chauhan Appellant
V/S
Anusha Chauhan Respondents

JUDGEMENT

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

(2.) The application stands disposed of.

(3.) Issue notice. Ms. Ruchira Arora accepts notice on behalf of respondent.