ANURAG SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) Via this application, the petitioner, inter alia, seeks exemption from filing a copy of the impugned order dated 31.08.2021.

(3.) Mr. Anjuman Tripathy, who appears for the petitioner, says that, he was not able to file a copy of the impugned order dated 31.08.2021, as the said order was uploaded on the concerned website only, on 06.09.2020.