UDAI SHANKAR SRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide order dated 13th July, 2020, after hearing the counsels, we reserved judgment in this petition but granted time to Mr. Arun Bhardwaj, standing counsel for the respondents 1 & 2 Border Roads Organisation (BRO), to file some documents by 1700 hours on 15th July, 2020.

(2.) No documents were received from Mr. Arun Bhardwaj Advocate till 1700 hours on 15th July, 2020 and the Court Master, on telephonically contacting Mr. Bhardwaj was informed, that time for filing the documents be extended till 16th July 2020 at 1700 hours. Time was so verbally extended.

(3.) On 16th July 2020, Mr. Arun Bhardwaj Advocate sent an email to the Court, enclosing therewith,