UNION OF INDIA Vs. KANUBHAI MARGHABHAI PATEL

JUDGEMENT

(1.) We have heard Shri Nirzar Desai, learned counsel for the appellant Union of India and Shri Yatin Soni, learned counsel representing private respondents.

(2.) Shri Nirzar Desai, learned counsel for union of India (appellant) has filed affidavit said to have been sworn by learned counsel Shri Kshitij Amin.

(3.) A perusal of the affidavit indicates that the details of the deponent have not been mentioned in the affidavit.20 Shri Desai, learned counsel states that the said affidavit was drafted and has been filed under great urgency in view of the order dated 02. 12. 2019 as the matter was fixed for today. He further states that he may file better affidavit giving the particulars of the deponent. But, we are not inclined to grant time inasmuch as it is stated by Shri Desai that this affidavit is sworn by learned counsel Shri Kshitij Amin.