LAWS(DLH)-2018-2-520

YAMAHA MOTOR INDIA PVT LTD Vs. AMIT JYOTI

Decided On February 27, 2018
Yamaha Motor India Pvt Ltd Appellant
V/S
Amit Jyoti Respondents

JUDGEMENT

(1.) Crl. M.A. No. 12701/2016 (Delay)

(2.) Application is disposed of.

(3.) Leave to appeal petition is disposed of.