DHIAN CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) C .M. Appl. Nos. 2571 -72/2015 in W.P. (C) No. 1463/2015

(2.) THERE is no appearance on behalf of the petitioners. Even on the last date, there was no appearance on behalf of the petitioners.

(3.) WE have heard the submissions of the learned counsel for the respondents and also gone through the impugned order as well as the material placed on record.