MUKUL TALWAR Vs. UNION OF INDIA

JUDGEMENT

(1.) CM APPL.10410/2021 (for delay in filing)

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) The present petition has been filed seeking reimbursement of the medical expenses incurred on the medical treatment of Smt. Raj Mohini Talwar, who was the wife of a former judge of this Court Justice Charanjit Talwar, and is since deceased.