POONAM CHAND AGRAWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Karan Kumar Baharani, learned counsel for the appellant. Also heard Mr. Ramakant Mishra, learned Assistant Solicitor General, appearing for respondent No. 1 and Ms. Naushina Afrin Ali, learned counsel, appearing for respondent No. 2.

(2.) Learned counsel for the parties submitted that this writ appeal may be disposed of in terms of the order passed in Writ Appeal No. 277 of 2021 and batch, which was disposed of on 10/5/2022 following the judgment of the Hon'ble Supreme Court in Union of India and Others v. Ashish Agrawal, reported in (2022) SCC Online SC 543.

(3.) In the order dtd. 10/5/2022, it was observed as follows :