LAWS(DLH)-2019-11-293

COURT ON ITS OWN MOTION Vs. AMAN LOHIA

Decided On November 25, 2019
COURT ON ITS OWN MOTION Appellant
V/S
Aman Lohia Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Accordingly, present application stands disposed of.

(3.) Present application has been filed by Mr. Aman Lohia seeking dismissal of the writ petition as not maintainable and for vacation of the orders passed therein.