A.SWAPNA Vs. UNION OF INDIA

JUDGEMENT

(1.) Counter affidavit has been filed on behalf of respondents Indian Navy.

(2.) The counsel for the petitioner states that he is ready to argue the petition.

(3.) The issues entailed in the petition are required to be heard at length and which is not possible, owing to the impending superannuation of one of us (Rajiv Sahai Endlaw, J.).