GENERAL SECURITY AND INFORMATION SERVICES PRIVATE LIMITED, THROUGH ITS DIRECTOR, JUTENJAL S/O JOYDEV CHANDRA SINHA Vs. UNION OF INDIA THROUGH ITS SECRETARY, MINISTRY OF RAILWAYS, NEW DELHI

JUDGEMENT

(1.) Looking to the nature of controversy and by consent, we have issued Rule, and made it returnable forthwith. We have heard Shri S.S. Shingane, learned Counsel for the petitioner and Shri N. Lambat, learned Counsel for respondents, accordingly.

(2.) This Court has issued notice in the matter on 13.07.2018, and parties were directed to maintain statusquo in relation to recovery from petitioner.

(3.) After filing of reply, we have heard parties again on 24.08.2018, and because of some confusion, then prevailing, we accommodated respective counsel by adjourning the matter to today.