CIPHER LAXMAN RAM JAT Vs. GOVIND MOHAN

JUDGEMENT

(1.) A communication dtd. 29/1/2026, has been produced by the learned DSGI which indicates that approval from the Ministry of Home Affairs has been obtained, and administrative orders for implementing various Court orders regarding Cipher cases including the subject cases have been forwarded for approval to DGAR.

(2.) It further states that on receipt of the approval by DGAR, the subject judgment and order will be complied with at the earliest.

(3.) Dr. N.Mozika, learned DSGI submits that as large number of personnel are involved, to implement the order made require sometime. However, learned DSGI is directed to place the communication by way of affidavit.