LAWS(DLH)-2008-7-78

SORAN SINGH Vs. UNION OF INDIA

Decided On July 16, 2008
SORAN SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) ADMIT.

(2.) MR. Singh, learned counsel waives service on behalf of the respondent.

(3.) BY consent of the parties appeal is taken up for hearing.