LAWS(DLH)-2007-7-174

RECT ANIL KUMAR Vs. COMMANDANT RAJ

Decided On July 18, 2007
RECT. ANIL KUMAR Appellant
V/S
COMMANDANT RAJ Respondents

JUDGEMENT

(1.) In this petition for a writ of Mandamus, the prayer for a direction against the respondents to supply to him the following documents is made:-

(2.) Major S. S. Pandey, appearing on behalf of the Respondents, submits that the documents in question can be supplied to the petitioner within four weeks from today.

(3.) In the circumstances, therefore, the petition is disposed of with a direction to the respondents that the documents in question shall be supplied to the petitioner within four weeks from today. No costs.