RAJ HARSH SUD Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition is finally heard at the admission stage on the footing that the Court shall dispose of the petition finally at the admission stage in view of the urgency involved. The petition has been argued at considerable length and with thorough preparation on either side on the footing of final hearing.

(2.) RULE heard forthwith for final hearing. Perused the petition and the affidavits filed on either side and also the compilation of documents.

(3.) THE petitioners have filed this petition for issue of a writ of mandamus or a writ in the nature of mandamus or any other appropriate writ, order or direction so as to compel the respondents to issue continuous discharge certificates to the petitioners and for various consequential reliefs set out in prayer (b) of the petition.