LAWS(DLH)-2023-2-157

KEDAR SHARMA Vs. UNION OF INDIA

Decided On February 17, 2023
KEDAR SHARMA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) Application is disposed of.

(3.) Vide the present petition, petitioners pray as under: