LAWS(DLH)-2015-7-496

JAGDISH CHAND GUPTA Vs. UNION OF INDIA

Decided On July 20, 2015
JAGDISH CHAND GUPTA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) CM No.12442/2015 (Exemption)

(2.) Issue notice to the respondent.

(3.) Mr. Jain accepts notice on behalf of the respondent.