UNION OF INDIA Vs. NOOR AHMED AZAD

JUDGEMENT

(1.) Vide order dtd. 5/2/2026, notice was issued to the sole respondent making the same returnable by 3/3/2026.

(2.) Office noting shows that the notice issued to the sole respondent by registered post/AD is returned unserved with a note "addressee left".

(3.) Dr. Mozika, learned DSGI seeks leave to amend to furnish the fresh address of the respondent since the respondent has retired since then. Leave granted. Amendment to be carried out by 6/3/2026.