LAWS(DLH)-2014-8-433

POONAM GUPTA Vs. GNCT OF DELHI

Decided On August 11, 2014
POONAM GUPTA Appellant
V/S
GNCT OF DELHI Respondents

JUDGEMENT

(1.) Counter-affidavit filed by the respondent is on record.

(2.) Mr. Tanuj Khurana, learned counsel appearing on behalf of the petitioner submits that petitioner does not wish to file rejoinder to the same.

(3.) Pleadings are complete.