JUDGEMENT
VINIT KUMAR MATHUR,J. -
(1.) The case comes up on an application for early hearing of the matter.
(2.) For the reasons mentioned in the application, the same is allowed.
(3.) With the consent of learned counsel for the parties, the matter is heard and disposed of finally today itself.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.