LAWS(DLH)-2018-8-192

UMARDIN Vs. EAST DELHI MUNICIPAL CORPORATION

Decided On August 10, 2018
Umardin Appellant
V/S
East Delhi Municipal Corporation Respondents

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India prays as follows:-

(2.) Notice.

(3.) Mr. Mukesh Gupta, learned counsel accepts notice on behalf of the respondent.