LAWS(DLH)-2023-1-163

NEKHIL Vs. RAVINDER SINGH

Decided On January 24, 2023
Nekhil Appellant
V/S
RAVINDER SINGH Respondents

JUDGEMENT

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

(2.) The application stands disposed of.

(3.) For the sake of convenience, the facts of CM (M) 1087/2022 are being referred to hereinafter.