LAWS(SC)-2016-12-55

SHYAM NARAYAN CHOUKSEY Vs. UNION OF INDIA

Decided On December 09, 2016
SHYAM NARAYAN CHOUKSEY Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) These two applications have been filed one seeking impleadment in the writ petition and the other for recall of the order dated 30.11.2016.

(2.) On being mentioned by Mr. P.V. Dinesh, learned counsel, the I.As. are taken on Board. Registry is directed to register the I.As.

(3.) Heard Mr. C.U. Singh, learned senior counsel along with Mr. P.V. Dinesh, learned counsel for the applicants, Mr. Mukul Rohatgi, learned Attorney General for India, and Mr. Sidharth Luthra, learned senior counsel who has sought leave of the Court to assist.