SANJAY LEDWANI Vs. THE CANTONMENT BOARD PACHMARHI

JUDGEMENT

(1.) I .A.No. 4554/2014 and I.A.No. 4861/2014.

(2.) IN view of the recent Supreme Court decision dated 10.3.2014 in the case of Adarsh Co -optv. Housing Society Ltd. Vs. Union of India, the order passed by this Court on 29.11.2013 is recalled.

(3.) I .A.No. 4554/2014 and I.A.No. 4861/2014 are disposed of.