RASHMI SINHA Vs. UNION OF INDIA GENERAL MANAGER

JUDGEMENT

(1.) CM APPL. 29414/2021 Allowed, subject to just exceptions.

(2.) On the previous date, i.e., 2/9/2021, we had passed the following order:

(3.) Ms. Bhawna Massay, who appears on behalf of the petitioner, says that the aforementioned order dtd. 16/10/2003, was not communicated to the petitioner.