LAKSHMICHANDRA HARISHCHANDRA SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) In the light of the judgment passed in Review Application No.156 of 2019 in W.P.No.29647 of 2019, wherein we have directed as follows:-

(2.) In view of the above, instant writ petitions are disposed of with the same direction. No costs. Consequently, the connected Miscellaneous Petitions are closed.