KRANTI Vs. UNION OF INDIA (UOI) AND ORS.

JUDGEMENT

(1.) LEARNED Counsel for the Appellant has brought to our notice that the Central Government, in spite of our earlier order and directions, have not complied with the same fully. The learned senior Counsel for the Appellant, Shri Colin Gonsalves, in his Memo/Report filed on 08.04.2013, has stated the following issues that are left to be considered and implemented by the Respondents -herein:

(2.) PLACING on record the submission and undertaking made by the learned senior counsel for the Respondents, we dispose of this Civil Appeal. We hope and trust that the Respondents shall comply with the aforesaid directions of this Court without causing any harassment to the Appellant thereby compelling them to file another contempt petition for the non -compliance of the order passed by this Court.

(3.) WE place on record our deep appreciation of the efforts made by Shri Colin Gonsalves and Shri J.S. Attri, learned senior counsels.