KANWAR PAL Vs. ARPIT SAINI

JUDGEMENT

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

(2.) Heard Mr. M.S. Bhandari, learned counsel for the petitioner.

(3.) During the arguments, Mr. M.S. Bhandari, Advocate, appearing for the petitioner submitted on instructions that the petitioner wants to press only prayer no.(II).