LAWS(BOM)-2024-7-120

CONG LING Vs. FRRO

Decided On July 11, 2024
Cong Ling Appellant
V/S
Frro Respondents

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith.

(3.) Learned Counsel for respondent Nos.1 and 2 waive service.