VINAY KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) CM APPL. 34404/2021 This is an application filed on behalf of appellant no.1 for expedited hearing in the appeal.

(2.) For the reasons given in the application, although, all of them are not accurate [for example, the appellants were not represented on 19.11.2020], the prayer made in the application is allowed.

(3.) With the consent of the counsel for the parties, the appeal has been taken up for hearing and final disposal, at this stage itself.