LAWS(UTN)-2023-9-17

HARMINDER SINGH Vs. ARUN BHANOTT

Decided On September 01, 2023
HARMINDER SINGH Appellant
V/S
Arun Bhanott Respondents

JUDGEMENT

(1.) Present Writ Petition has been filed under Article 227 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Rohit Arora, learned for the petitioner.

(3.) The said prayer is innocuous.