LAWS(DLH)-2021-10-118

HEMLATA MATHUR Vs. UNION OF INDIA

Decided On October 26, 2021
Hemlata Mathur Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) On the previous date i.e., 4/10/2021, the following had been recorded by us:-

(2.) Mr. Jagjit Singh, who appears on behalf of the respondents, has reverted with instructions.

(3.) Accordingly, the impugned order dtd. 5/9/2016 is set aside.