LAWS(DLH)-2024-4-49

ARNAV SHARMA Vs. ST GEORGES SCHOOL ALAKNANDA

Decided On April 03, 2024
Arnav Sharma Appellant
V/S
St Georges School Alaknanda Respondents

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) The challenge in this petition is two pronged.