LAWS(SC)-2022-5-170

G.S.MANI Vs. UNION OF INDIA

Decided On May 19, 2022
G.S.MANI Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard learned Senior counsel appearing for the parties.

(2.) Application No.13569/2022 in Writ Petition (Criminal) No.348/2019 seeking intervention is allowed.

(3.) We direct the Secretariat of the Inquiry Commission to provide soft copies of the Report of the Inquiry Commission to all the parties before us.