LAWS(DLH)-2023-4-122

EX SEP SONVEER SINGH Vs. UNION OF INDIA

Decided On April 18, 2023
Ex Sep Sonveer Singh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is disposed of.

(3.) Vide the present petition, petitioner prays as under: