LAWS(BOM)-2018-10-193

SANJEEV WASAN Vs. UNION OF INDIA

Decided On October 29, 2018
Sanjeev Wasan Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard forthwith with the consent of the learned Advocate for the parties.

(2.) Rule.

(3.) Shri Mahesh Amonkar, learned Standing Counsel waives service of notice on behalf of the respondent.