MAHENDRA KASHINATH CHAUDHARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned advocate Mr. Deelip Patil Bankar submits that he has instructions to appear on behalf of respondent No.5. Learned advocate Ms. Chintamani for Union of India seeks time to file reply.

(2.) We are adjourning the matter by way of last chance with a specific understanding that all the parties would be heard finally at the stage of admission.

(3.) Stand over to 24/7/2023 at 2:30 pm for admission in urgent category. Interim relief to continue till the next date.