KARUNA CHHATWAL Vs. GOVERNMENT OF NCT DELHI

JUDGEMENT

(1.) Issue Notice.

(2.) Mr. Rahul Mehra, Senior Standing Counsel for respondent accepts notice and submits that he has received advance copy of complete set of paper book.

(3.) Let status report be filed by respondent in the context of the grievance raised by the petitioner with regard to exemption granted to women drivers and two wheeler scooter under the Scheme for the period w.e.f. 01 -01 -2016 to 15 -01 -2016 within four days, with copy to counsel for petitioner, who may file reply thereto, if necessary, on or before 4th January, 2016.