SHAHID AKEEL SHAIKH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. The rule is made returnable immediately at the request of and with the consent of learned counsel for the parties.

(3.) Even otherwise, by our orders dtd. 11/9/2024 and 19/9/2024, we had clarified that this matter would be disposed of finally at the admission stage, given the urgency involved.