LAWS(J&K)-1998-2-23

VIKRAM TRISAL Vs. UNION OF INDIA

Decided On February 23, 1998
VIKRAM TRISAL Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Counsels heard.

(2.) Petition admitted.

(3.) With the consent of the learned counsel for the parties, this petition is taken up today for final disposal.