LAWS(DLH)-2024-6-2

VAIBHAV SINGH Vs. SUNITA KEJRIWAL

Decided On June 15, 2024
Vaibhav Singh Appellant
V/S
Sunita Kejriwal Respondents

JUDGEMENT

(1.) CM APPL.34758/2024 (Seeking Exemption) Exemption allowed, subject to just exceptions.

(2.) The application is accordingly disposed of. W.P.(C) 8422/2024

(3.) Advance Notice accepted on behalf learned counsel for respondent No.8 and respondent No.11.