LAWS(DLH)-2019-7-105

NIKHIL PANDEY Vs. UNION OF INDIA

Decided On July 03, 2019
Nikhil Pandey Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The petitioner has preferred the present writ petition seeking the following substantive reliefs: