LAWS(DLH)-2007-3-245

DALIP SINGH Vs. M.C.D.

Decided On March 20, 2007
DALIP SINGH Appellant
V/S
M.C.D. and Ors. Respondents

JUDGEMENT

(1.) RULE .

(2.) WITH the consent of counsel for the parties, the matter is taken up for final hearing.