SHRI RAJIV GARG Vs. STATE

JUDGEMENT

(1.) BY this petition filed under Articles 226 and 227 the petitioner seeks following directions:

(2.) THE brief facts leading to the present petition are:

(3.) THE ASJ, Delhi, vide order dated 18.9.2008 upheld the order of the Trial Court by holding that there is no illegality or infirmity in the order passed by learned Trial Court.