AMRISH RAMESHCHANDRA SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Shah, learned counsel for the petitioner and Mr. Mishra, learned counsel for the respondents.

(2.) On 27/1/2021, we had passed the following order which sums up the controversy in question:-

(3.) Today, Mr. Mishra, learned counsel for the respondents has tendered reply affidavit on behalf of the respondents in Court, which we have accepted.