LAWS(DLH)-2014-12-200

UNION OF INDIA Vs. RASHID JUNG

Decided On December 02, 2014
UNION OF INDIA Appellant
V/S
Rashid Jung Respondents

JUDGEMENT

(1.) Caveat No. 1065/2014

(2.) SINCE caveator has appeared, caveat is discharged.

(3.) APPLICATION is disposed of.