RAHUL MODIMODI Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Crl.M.A.50034/2018 (Exemption) in W.P.(CRL.) 3842/2018

(2.) Having heard learned counsel appearing on behalf of the parties at length and with their consent the present applications are disposed of with the following order:-

(3.) Briefly encapsulated, the challenge in the present proceedings is fundamentally in the nature of a declaration