LAWS(P&H)-2009-7-315

TIDDO Vs. UNION OF INDIA AND ORS

Decided On July 17, 2009
TIDDO Appellant
V/S
Union of India And Ors Respondents

JUDGEMENT

(1.) Notice of motion.

(2.) On the asking of the court Ms. Anjali Kukkar accepts notice.

(3.) The facts are not in dispute.