LAWS(DLH)-2015-12-60

RAMESH KUMAR Vs. STATE

Decided On December 04, 2015
RAMESH KUMAR Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Exemption granted subject to all just exceptions.

(2.) Application stands disposed of.

(3.) For the reasons shown in the application, the delay of 20 days in filing the petition is condoned.