INDRA SAWHNEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned Additional Solicitor General states that the government definitely expects to be able to fix the economic criteria by 28.01.1992.

(2.) W.P. No. 1094 of 1991 be tagged on with these cases.

(3.) Delay in filing amendment applications is condoned. All amendment applications filed challenging the Notification dated September 25, 1991 are allowed. Counter-affidavit by way of reply to the amendment in the petitions to be filed within three weeks and rejoinder, if any, within one week thereafter.