PRAKASH SINGH Vs. CHIEF COMMERCIAL MANAGER
LAWS(DLH)-2009-7-71
HIGH COURT OF DELHI
Decided on July 20,2009

PRAKASH SINGH Appellant
VERSUS
CHIEF COMMERCIAL MANAGER Respondents

JUDGEMENT

- (1.) NOTICE.
(2.) MR. Atri, learned counsel accepts notice on behalf of the respondent.
(3.) WITH the consent of the parties, the appeal is taken up for final hearing.;


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