SAMEER SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties taken up for final hearing at the stage of admission.

(2.) By this writ petition, the Petitioner is seeking the quashing of the order dtd. 8/5/2020 passed by the Respondent no. 2 whereby the appeal of the petitioner has been dismissed

(3.) Facts leading to this petition shorn of details can be stated thus:-