SANTOSH KUMAR GUPTA Vs. THE ASSISTANT COMMISSIONER

JUDGEMENT

(1.) This intra Court appeal by the appellant is directed against the order dtd. 14/3/2022 in W.P.A. 3320 of 2022.

(2.) Learned advocate appearing for the appellant sought leave of this Court to delete ground XIV in pages 6 and 7 of the Memorandum of Appeal.

(3.) Leave is granted. Accordingly, ground XIV stands struck of from the Memorandum of Appeal.