JERRYL BANAIT Vs. UNION OF INDIA

JUDGEMENT

(1.) The Court is convened through Video Conferencing.

(2.) For the reasons in the application for intervention being I.A. No.48430 of 2020, the said application is allowed.

(3.) Heard the learned counsel appearing for the applicant, the learned Senior counsel appearing for the petitioner and Mr. Tushar Mehta, learned Solicitor General appearing for the Union of India.