S.RAJASEEKARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) There are four Interim Applications today before us.

(2.) In I.A. No. 43387 of 2025, the applicant has prayed for the following reliefs:-

(3.) We heard the applicant appearing in person and Mr. Gaurav Agrawal, the learned Amicus Curiae. We also heard, Mr. Vikramjit Banerjee, the learned ASG appearing for the Union.