STADTMUELLER GABRIELE Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Cm Nos.7867-68/2018 (exemption)

(2.) Issue notice. Ms. Monika Arora accepts notice on behalf of the respondents.

(3.) In view of the order that I propose to pass, counsel for the respondents says that no counter affidavit will be necessary and that she will argue the matter on the basis of the record.