DIPAK KUMAR JAGUBHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition was admitted by this Court by passing a detailed order on 23-7-2019. That order reads as under:-

(2.) The respondents to this writ petition appear to have been aggrieved and dissatisfied with the order of this Court and approached the Hon'ble Supreme Court of India. The Hon'ble Supreme Court of India passed an order and a copy of this order was placed on record. The order of the Hon'ble Supreme Court of India reads thus:-

(3.) In the light of the order passed by the Hon'ble Supreme Court of India and the specific direction therein to dispose of this matter as expeditiously as possible, that we listed it on the re-opening of this Court after the Diwali Vacation.