COL MUKUL DEV Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm No.26851/2020 (for exemption) 1. Allowed, subject to just exceptions and as per extant rules.

(2.) The application is disposed of. W.P.(C) No.8285/2020 & CM No.26852/2020 (for stay)

(3.) The petitioner had earlier filed W.P.(C) No.7194/2020 which had come up before us on 29th September, 2020 and which was disposed of by the following order: