LAWS(DLH)-2018-5-31

LAXMI NARAYAN SONI Vs. SUDHA GUPTA & ORS

Decided On May 01, 2018
LAXMI NARAYAN SONI Appellant
V/S
Sudha Gupta And Ors Respondents

JUDGEMENT

(1.) Caveat No. 358/2018

(2.) Exemption allowed subject to just exceptions. CM stands disposed of.

(3.) For the reasons stated in the application, delay in re-filing is condoned.