LAWS(DLH)-2023-2-158

RAMAKANT SHANDILYA Vs. UNION OF INDIA

Decided On February 17, 2023
Ramakant Shandilya Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

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

(2.) Application stands disposed of.

(3.) Present writ petition has been filed by the Petitioner seeking the following reliefs:-