LAWS(P&H)-2021-7-303

SUKHDEEP SINGH Vs. UNION OF INDIA

Decided On July 30, 2021
SUKHDEEP SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This application has been filed for placing on record reply along with Annexures R-l to R-4.

(2.) The application is allowed and reply along with Annexures R-l to R-4 is taken on record.

(3.) Allowed as prayed for.