LAWS(BOM)-2021-12-335

SANGEETA Vs. UNION OF INDIA

Decided On December 23, 2021
SANGEETA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Learned Counsel for the appellants has tendered copies of compilations to the learned Counsel for respondent-Union of India.

(3.) By consent of the learned Counsel for the parties, the appeals shall be heard together finally at the stage of admission on 25/1/2022.