NADEEM KHAN Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) CRL.M.A. 13275/2020 Exemption allowed, subject to all just exceptions.

(2.) The issues raised by the petitioner in the present petition are pending consideration before the Supreme Court in W.P.(C) No. 994/2019. We would, therefore, like to await the judgment of the Supreme Court before proceeding in the matter.

(3.) The case is adjourned sine die with liberty to the parties to move an application as and when the decision of the Supreme Court is rendered.