RAMPAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) AFTER hearing the arguments, vide order dated 13.12.2006, we had reserved this case for judgment. Subsequently, it has come to the notice of the Court that the respondents have failed to file any counter affidavit and had not even produced records before the Court. A perusal of the file shows that the respondents were not provided sufficient time to file counter or to produce records in Court. Despite the fact that the case may be covered by a judgment of this Court, in the interest of justice, we list this case for directions on 29.1.2007, by which date the respondents must file their counter affidavit with advance copy to the counsel on the other side. The Records be produced in Court on the next date of hearing.