LAWS(DLH)-2023-3-160

EX INSP SARJIT SINGH Vs. UNION OF INDIA

Decided On March 01, 2023
Ex Insp Sarjit Singh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

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

(2.) The application is disposed of. W.P.(C) 2590/2023

(3.) Vide the present petition, the petitioner is seeking following reliefs: