LAWS(DLH)-2024-1-209

MANGAT RAM ALAGH Vs. STATE

Decided On January 25, 2024
Mangat Ram Alagh Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Keeping in view the averments in the application, the delay in filing the present appeal is condoned.

(2.) Accordingly, the application stands disposed of.

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