ANUJ KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through video conferencing. CM APPL. /2023 (for exemption)(to be numbered)

(2.) Allowed, subject to all just exceptions. Application is disposed of. W.P.(C) ______/2023 & CM APPL. _____/2023(for interim directions) (to be numbered)

(3.) This matter has been listed for hearing on 9/3/2023, a holiday in view of urgent relief sought in the petition.