UNION OF INDIA Vs. SUSHIL KOHLI

JUDGEMENT

(1.) Exemptions allowed, subject to all just exceptions.

(2.) The applications stand disposed of. W.P.(C) 514/2024, CM APPL. 2310/2024 -Stay., CM APPL. 2313/2024 - Addl. doc.

(3.) The present writ petition under Articles 226 and 227 of the Constitution of India, seeks to assail the order dtd. 7/3/2023 passed by the learned Central Administrative Tribunal in O.A. No. 737/2016.