LAWS(DLH)-2014-12-164

STATE NCT OF DELHI Vs. RAM KIRPAL

Decided On December 02, 2014
STATE NCT OF DELHI Appellant
V/S
Ram Kirpal Respondents

JUDGEMENT

(1.) Crl.M.A. No.16347/2012 (Condonation of delay).

(2.) THIS is an application moved on behalf of the Petitioner/State praying for condonation of delay in filing the present leave petition.

(3.) APPLICATION stands disposed of.