JOSEPH SHINE Vs. UNION OF INDIA

JUDGEMENT

(1.) MISCELLANEOUS APPLICATION NO. 2204 OF 2020 IN WRIT PETITION (CRIMINAL) NO. 194 OF 2017 Applications for intervention and impleadment are allowed.

(2.) This miscellaneous application is filed by the Union of India seeking the following clarification:

(3.) The applicant is seeking clarification of the judgment of this Court reported in Joseph Shine v. Union of India (2019) 3 SCC 39. It must be noticed that the applicant was the sole respondent in the said case.