LAWS(DLH)-2015-5-578

RAJESH BANSAL Vs. AMIT SINGHAL

Decided On May 14, 2015
RAJESH BANSAL Appellant
V/S
Amit Singhal Respondents

JUDGEMENT

(1.) After hearing learned counsel, leave granted.

(2.) Let the appeal be registered and numbered. Crl.A. No. /2015 (to be registered and numbered)

(3.) I heard learned counsel finally at the admission stage with their consent and reserved judgment. Accordingly, I now proceed to dispose of the appeal.