LAWS(DLH)-2024-12-27

PAWAN KUMAR RAI Vs. UNION OF INDIA

Decided On December 17, 2024
PAWAN KUMAR RAI Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Issue raised in the present petition is, though, a short one but, nonetheless, a substantial one.

(2.) Petitioner is a small-time vendor, who earns his livelihood by selling chhole-bhature on a rehri in Ashok Vihar, Delhi.

(3.) He is maintaining a saving bank account no. 058710100005598 with Union Bank of India having its Branch at C-9/116, Sector-8, Rohini, Delhi-85.