MOHAMMED ISHAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Present application has been filed for enlargement of time for filing of counter-affidavit on behalf of the respondents. Even on the last date of hearing, this Court was not inclined to grant time to the respondents to file a counter-affidavit, as the matter was squarely covered by a decision of this Court in Surender Pal Singh vs. Union of India through Secretary, Ministry of Home & Ors; W.P.(C) No.9853/2021.

(2.) Consequently, the prayer for additional time to file the counter-affidavit is declined.

(3.) Accordingly, the application is dismissed.