SUMIT ROY Vs. UNION OF INDIA

JUDGEMENT

(1.) This matter has been fixed for hearing today. The affidavit-in-opposition and affidavit-in-reply filed by the parties are taken on record.

(2.) There is a circular of the Hon'ble Chief Justice not to take up hearing matters given the ongoing pandemic.

(3.) The writ petitioner is cooperating with the investigation. It is submitted that not a single summons has been issued to the petitioner till date.