LAWS(DLH)-2018-3-7

RAHUL SAHGAL Vs. UNION OF INDIA

Decided On March 05, 2018
Rahul Sahgal Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Cm No. 8389/2018 (Exemption)

(2.) Issue notice.

(3.) Ms. Shiva Lakshmi, CGSC, accepts notice on behalf of respondents.