UNION OF INDIA Vs. SAHI RAM

JUDGEMENT

(1.) RULE DB. CM No. 693/2007 (Exemption) Allowed subject to all just exceptions. The application stands disposed of accordingly. Caveat No. /2007 Since the caveators have put in appearance through counsel, the caveat stands disposed of. W.P. (C) No. 376/2007 & CM No. 692/2007

(2.) WITH the consent of the learned Counsel for the parties, the matter is taken up for final hearing.

(3.) FURTHERMORE the CAT found as follows: