SK. ABDUL KARIM Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Lahiri, learned Advocate for the writ petitioner and Mr. Das, learned Advocate for the respondents are present.

(2.) At the very outset it has been submitted by Mr. Das that the affidavit-in-opposition as directed to be filed is somehow misplaced from his brief though copy of which has been served upon the learned Advocate for the writ petitioner.

(3.) In view of such, this Court granted liberty to file an authenticated copy of the affidavit-in-opposition for avoiding any further delay. In accordance with the request as made by this Court, Mr. Das has handed over an authenticated copy of the affidavit-in-opposition and the same be taken on record.