TEJINDER SINGH DAGAR Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARING of the application is preponed. The date February 08, 2013 is cancelled.

(2.) THE application is formal. The original writ petition challenged the order levying penalty and the prayer made is to permit the petitioner to challenge the appellate order dated November 17, 2011 and the revisional order dated February 29, 2012, both of which uphold the penalty levied.

(3.) THE application is allowed and the amended writ petition is taken on record.