VIKRAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No.29861/2020 is now infructuous and is disposed of.

(2.) For the reasons stated, the delays in filing the Review Petitions are condoned and CMs No.746/2021 and 1178/2021 are disposed of.

(3.) CM No.747/2021 has been filed by the respondents/review petitioners for taking additional documents on record and is being dealt with along with the Review Petitions.