Nishar Ahmed vs State
1986 Latest Caselaw 216 Del

Citation : 1986 Latest Caselaw 216 Del
Judgement Date : 6 May, 1986

Delhi High Court

Nishar Ahmed vs State on 6 May, 1986

Equivalent citations: 1986 (11) DRJ 96

Bench: Y Dayal

JUDGMENT

(1) Delhi Police Act under S. 28 S. 112-Petitioner applied for obtaining the License from the D.C.P. Licensing and the application is pending for disposal and has not been decided finally. "Therefore, it is not a case of a failure to obtain License"-Petition is dismissed.

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